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 1] [Entire Act] State of Maharashtra - Section Section 80A in The Maharashtra Tenancy and Agricultural Lands Act, 1948 80A. [Pleaders etc., excluded from appearance.] - Deleted by Maharashtra 8 of 1963, section 7.
