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 89] [Entire Act] State of Rajasthan - Subsection Section 89(d) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (d)in the case of rent payable in case. the dates on which and the instalments in which it is payable.
