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 117] [Entire Act] State of Maharashtra - Subsection Section 117(4) in Maharashtra Land Revenue Code, 1966 (4)lands used for an educational or charitable purpose the benefit of which is open to all citizens without distinction of religion, race, caste, place of birth or any of them;