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 0] [Section 160(4)] [Section 160] [Entire Act] State of Rajasthan - Subsection Section 160(4)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (a)a landholder from recovering by suit for the application any amount due to him which has not been recovered under this section; or