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 187(1)] [Section 187] [Entire Act] Union of India - Subsection Section 187(1)(c) in The Ajmer Tenancy and Land Records Act, 1950 (c)to have acted in the exercise of its jurisdiction illegally or with material irregularity, he may make such order as he thinks fit.