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 2] [Section 33B(3)] [Section 33B] [Entire Act] State of Maharashtra - Subsection Section 33B(3)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (b)if an application under section 88C is undisposed of an pending on that date then within three months of his receiving such certificate.