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 176] [Entire Act] State of Maharashtra - Subsection Section 176(b) in Maharashtra Land Revenue Code, 1966 (b)by forfeiture of the occupancy or alienated holding in respect of which the arrear is due under Section 179;
