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 175] [Entire Act] State of Maharashtra - Subsection Section 175(3) in Maharashtra Land Revenue Code, 1966 (3)A similar statement of account certified by the Collector of Bombay may be proceeded upon as if certified by the Collector of a district under this Code.
