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 198] [Entire Act] Union of India - Subsection Section 198(iii) in The Ajmer Tenancy and Land Records Act, 1950 (iii)to file an application for revision under section 187 and to argue the case before the court hearing such application.
