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 6] [Entire Act] State of Maharashtra - Subsection Section 6(4) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006 (4)No appeal under this section shall be entertained by the Appellate Officer unless it is accompanied by a Court fee stamp of one hundred rupees.
