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 251] [Entire Act] State of Rajasthan - Subsection Section 251(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)No order passed under this section shall debar any person from establishing such right or easement as he may claim by a regular suit in a competent civil court.
