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 2] [Entire Act] State of Maharashtra - Section Section 31 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 31. Manner of recording decisions of Collector. - Every decision of the Collector shall be recorded in the form of an order, which shall state reasons for such decision.
