Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15AAA] [Entire Act]

State of Rajasthan - Subsection

Section 15AAA(6) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(6)tenant who fails to pay the reserve price in accordance with sub-section (4) or sub-section (5) shall not be entitled to the grant of Khatedari right under sub-section (3);