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 1] [Section 12] [Entire Act] State of Rajasthan - Subsection Section 12(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)Where land is transferred in contravention of sub-section (2) of section 13 the transferee shall become a Khatedar tenant thereof.
