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 3] [Section 88C] [Entire Act] State of Maharashtra - Subsection Section 88C(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (4)If the Mamlatdar decides that the land is so exempt, he shall issue a certificate in the prescribed form to such person.
