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 53] [Entire Act] State of Maharashtra - Subsection Section 53(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969 (2)Anything done or any action taken under the Ordinance so repealed, shall be deemed to have been done or taken under this Act.
