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 84D(3)] [Section 84D] [Entire Act] State of Maharashtra - Subsection Section 84D(3)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (a)paid to the owner of the land where the land is liable to be disposed of under section 32P, and