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 202 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 202. How to proceeds for ejectment When a lessor other than the State Government desires to eject an Ijaradar or Thekadar on any ground, he shall proceed by suit.
