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 1] [Section 32] [Entire Act] State of Maharashtra - Subsection Section 32(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (1)Service of any notice under this Act shall be made by delivering or tendering a copy thereof signed by, or by order of, the Collector.
