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 20] [Entire Act] State of Maharashtra - Subsection Section 20(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (3)On receipt of such application, the Mamlatdar shall, after holding an inquiry, pass such order thereon as he deems fit.
