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 8] [Entire Act] State of Maharashtra - Subsection Section 8(2) in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949 (2)Such application shall be made in a prescribed form and shall be made within six months from the date on which this Act comes into force.
