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 56] [Entire Act] State of Maharashtra - Subsection Section 56(i) in The Maharashtra Tenancy and Agricultural Lands Act, 1948 (i)all proceedings, processes, executions and attachments stayed or suspended under section 46 shall be forever barred;
