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 187B] [Entire Act] State of Rajasthan - Subsection Section 187B(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)Nothing in this section shall bar any person from suing to establish his title to such holding or part and to recover possession thereof.
