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] [Entire Act] State of Maharashtra - Section Section 14 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971 14. Form of intimation to be given under Section 150. - The intimation which Talathi is required to give under sub-section (2) of Section 150 shall be in Form IX.
