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 3] [Section 32] [Entire Act] State of Maharashtra - Subsection Section 32(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (2)Whenever it may be practicable, the service of the notice shall be made on the person therein named.
