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 144] [Entire Act] State of Maharashtra - Subsection Section 144(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (b)every sum which would have been assessable on any land as land revenue had there been no alienation of land revenue :
