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 118(2)] [Section 118] [Entire Act]

Bombay Presidency - Subsection

Section 118(2)(xxviii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(xxviii)the procedure to be followed by the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1950] under Section 111;