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 4] [Section 32P(2)] [Section 32P] [Entire Act]

State of Maharashtra - Subsection

Section 32P(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)that the land shall, subject to the provisions of section 15, be surrendered to the [former landlord] [These words were substituted for the word 'landlord', by Maharashtra 9 of 1961, Section 12(b).];