Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Rajasthan - Subsection

Section 120(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)by a decree or order of a competent revenue court passed in a suit of, in case of land held directly from the State Government on application by a tenant or report by the Tehsildar.