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 7] [Section 33] [Entire Act] State of Maharashtra - Subsection Section 33(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (1)An appeal against an order or award of the Collector shall lie to the Maharashtra Revenue Tribunal in the following cases:-
