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 1] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(d) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971 (d)"grievance" means a claim by a person that the sustained injustice or undue hardship in consequence of maladministration;
