Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(4)On receipt of the appeal under sub-section (3) the Collector or other officers as the case may be, shall, after giving the occupier an opportunity of being heard, pass such order thereon as he thinks fit.