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 1] [Entire Act] State of Maharashtra - Subsection Section 1(2) in Maharashtra Inferior Village Watans Abolition Act, 1958 (2)It extends to the pre-Reorganisation State of Bombay, excluding the transferred territories and to the Hyderabad area of the State of Bombay.
