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 247] [Entire Act] State of Rajasthan - Subsection Section 247(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)Co-sharer who paid arrears of revenue on account of an estate-holder or another co-sharer may sue such estate-holder or co sharer for the amount so paid.
