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 42] [Entire Act] State of Maharashtra - Subsection Section 42(5) in The Maharashtra Irrigation Act, 1976 (5)No order which adversely affects the interests of any party to the dispute shall be made unless such party is given a reasonable opportunity of being heard.
