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 155 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 155. Suit against co-tenant A cotenant who has paid rent on account of another co-tenant or from whom such rent has been recovered, may sue such cotenant of the amount so paid.
