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 149] [Entire Act] State of Rajasthan - Subsection Section 149(9) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (9)If a tenant refuses to furnish a bond as mentioned in sub-section (8) the Tehsildar may attach the crop or its produce to such extent as he may deem necessary.
