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 15] [Section 5] [Entire Act] State of Maharashtra - Subsection Section 5(3) in The Mamlatdar's Courts Act, 1906 (3)Suit to be filed within six months.—No suit shall be entertained by a Mamlatdar’s Court unless it is brought within six months from the date on which the cause of action arose.
