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 189A] [Entire Act] State of Rajasthan - Subsection Section 189A(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)Such interest shall be transferable in the same manner and to the same extent as the interest of a Khatedar tenant in his holding.
