Legal Document View

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
[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)[ the other pursuits to be prescribed under clause (2A) of section 2; [These clauses were substituted for the original clauses (a) and (b) by Bombay 13 of 1956, Section 43(1).]