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 252] [Entire Act] State of Rajasthan - Subsection Section 252(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (iii)infringes the provisions of section 34 or collects any sum by way of premium or cess which is irrecoverable under the provisions of sections 34 and 35; or
