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 69] [Entire Act] State of Maharashtra - Subsection Section 69(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (2)The Tribunal shall have also such other powers as may be prescribed. The Tribunal shall have powers to award costs.
