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 24H(1)] [Section 24H] [Entire Act] State of Rajasthan - Subsection Section 24H(1)(ii) in Rajasthan Tenancy (Government) Rules, 1955 (ii)If such removal is necessary for the extension of cultivation or other agricultural activities of the tenant; or