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 194] [Entire Act] State of Rajasthan - Subsection Section 194(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)Grove land be liable to division in accordance with the provisions of section 53 which shall apply. So far as may be, to a grove-holder as they apply to a tenant.
