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 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(1)The special assessment shall be livable primarily of the person in actual possession of the land on which the commercial crops [or as the case may be, the irrigated crops] [These words were inserted by Maharashtra 17 of 1975, Schedule.] are raised.