Constituent Assembly Debates: Ready Reckoner

Constitutional Amendments : Ready Reckoner

Bills of Lading Act, 2025

Mumbai 2006 Train Blasts Judgment dt. 21.07.2025 - The State of Maharashtra vs. Kamal Ahmed Mohd. Vakil Ansari & Ors.

Mah Act No. XXXVIII of 2025 - Gadchiroli District Mining Authority Act, 2025

Mah Act No. XXXVII of 2025 - Maharashtra State Commission for Scheduled Castes Act, 2025

Mah Act No. XXXVI of 2025 - Maharashtra State Commission for Scheduled Tribes Act, 2025

Mah. Act No. XXXV of 2025 - Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) (Amendment) Act, 2025

Mah. Act No. XXXIII of 2025 - Nashik-Trimbakeshwar Kumbh Mela Authority Act, 2025

Mah. Act No. XXXII of 2025 - Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Sixth Amendment) Act, 2025

Mah. Act No. XXXI of 2025 - Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Fifth Amendment) Act, 2025

Mah. Act No. XXX of 2025 - Maharashtra Temporary Extension of Period for Submitting Validity Certificate (for certain elections to Village Panchayats, Zilla Parishads and Panchayat Samitis) Act, 2025

L. A. Bill No. LXXX of 2025 - Maharashtra Regional and Town Planning (Amendment) Act, 2025

L. A. Bill No. LXXIX of 2025 - Maharashtra Village Panchayats (Amendment and Validation) Act, 2025

L.A. Bill No. LXXVII of 2025 - Maharashtra Control of Organised Crime (Amendment) Act, 2025

L.A. Bill No. LXXVI of 2025 - Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) (Second Amendment) Act, 2025

 
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