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 38 in Maharashtra Highways Act, 1955 38. Decisions of authorities under sections 35 and 44 to be enforced as decrees of civil Court. - The decisions of the authorities empowered to decide references under sections 35 and 44 shall be enforceable as a decree of a civil court.
