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 4] [Entire Act] State of Maharashtra - Subsection Section 4(3) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962 (3)The decision of the Collector, subject to an appeal under sub-section (2), and the decision of the Government in appeal under that sub-section, shall be final.
