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 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(28) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(28)"service member of the Armed Forces" means a person in the service, of the Armed Forces of the Union : Provided that, if a question arises whether or not any person is a serving member of the Armed Forces of the Union, the question shall be decided by the State Government, and its decision thereon shall be final;