Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(i) in Maharashtra Inferior Village Watans Abolition Act, 1958

(i)"appointed date" in relation to any local area means the date on which the remaining provisions of this Act come into force in such local area under sub-section (4) of section 1;