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 163] [Entire Act] State of Maharashtra - Subsection Section 163(b) in Maharashtra Land Revenue Code, 1966 (b)removal free of charge by the residents of the village for their bona fide domestic consumption of any(i)forest produce;(ii)minor minerals;
