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 249 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 249. Suit for settlement of accounts A co-sharer may sue an estate holder or another co-sharer for a settlement of accounts and for his share of the profits.
