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 168] [Entire Act] State of Maharashtra - Subsection Section 168(4) in The Maharashtra Village Panchayats Act, 1959 (4)The compensation, fees and expenses mentioned in this section may be recovered as if they were fines imposed by the Magistrate.
