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 199] [Entire Act] State of Rajasthan - Subsection Section 199(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)The right which may be exercised by an Ijaradar or Thekadar under the foregoing sub-section shall not be exercised by the lessor during the period of Ijara or Theka.
