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 57] [Entire Act] State of Maharashtra - Subsection Section 57(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (3)Nothing in this section shall be held to affect the right of any incumbrancer to receive under the liquidation scheme, the amount, if any, awarded to him under this Act.
