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] [Entire Act] State of Rajasthan - Section Section 153 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 153. Prohibition of arrest or detention for arrears No decree for arrears of rent shall be executed by the arrest or detention of a tenant.
