Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Maharashtra - Subsection

Section 150(8) in Maharashtra Land Revenue Code, 1966

(8)[ The Commissioner may specify, from time to time, the storage device for preparation, maintenance and updation of all registers and documents to be maintained under section 148A.] [Sub-section (8) was added by Maharashtra 43 of 2005, section 4, (w.e.f. 25-8-2005).]