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 11 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949 11. Interpretation. - The words and expressions used in this Act shall have the meanings assigned to them in the Bombay Land Revenue Code, 1879.
