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 36] [Entire Act] State of Maharashtra - Subsection Section 36(iv) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971 (iv)The encumbrance or charge, if any, on the land the name of the holder of such encumbrance or charge.
