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 179] [Entire Act] State of Maharashtra - Subsection Section 179(b) in Maharashtra Land Revenue Code, 1966 (b)until after the expiration of at least fifteen days from the latest date on which any of the said notices shall have been affixed as required by Section 193.
