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 5] [Entire Act] State of Rajasthan - Subsection Section 5(44) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (44)"Trespasser" shall mean a person who takes or retains possession of and without authority or who prevents another person from occupying land duly let out to him;
