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 1] [Section 29] [Entire Act] State of Maharashtra - Subsection Section 29(5) in The Maharashtra Village Panchayats Act, 1959 (5)The decision of the Collector, subject to the decision of the Commissioner in Appeal, shall be final.
