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 233] [Entire Act] State of Maharashtra - Subsection Section 233(1) in Maharashtra Land Revenue Code, 1966 (1)A revenue or survey officer may, from time to time, for reasons to be recorded, adjourn the hearing of a case of proceeding before him.
