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 184(2)] [Section 184] [Entire Act]

State of Maharashtra - Subsection

Section 184(2)(xxiii) in Maharashtra Housing and Area Development Act, 1976

(xxiii)the custody in which the sums received by the Panchayat and the Panchayat fund shall be kept, under section 142;