Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108] [Entire Act] State of Maharashtra - Subsection Section 108(2) in Maharashtra Housing and Area Development Act, 1976 (2)Any person aggrieved by a declaration made under sub-section (1) may, within thirty days of the date of such declaration in the Official Gazette, appeal to the Tribunal.
