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 2] [Section 41E] [Entire Act] State of Maharashtra - Subsection Section 41E(6) in The Maharashtra Public Trusts Act, 1950 (6)The order of the Court attaching the property of such person or detaining such person in civil prison shall be a decree appealable to the High Court.
