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 42] [Entire Act] State of Maharashtra - Subsection Section 42(3) in The Maharashtra Irrigation Act, 1976 (3)If all the persons interested consent in writing to his being the arbitrator, the Canal Officer may pass such order thereon as he thinks fit.
