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 18] [Entire Act] State of Maharashtra - Subsection Section 18(2) in The Maharashtra Khar Lands Development Act, 1979 (2)No claim under this section shall be entertained, if it is made later than two years next after the completion of the work by which any such right is injuriously affected.
