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] [Entire Act] State of Maharashtra - Section Section 8 in The Maharashtra Revenue Jurisdiction Act, 1876 8. to 10. [Suits against Revenue-officers; appeals from their proceedings; power for Local Government to call for record.] - Repealed XV of 1880.
