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 84] [Entire Act] State of Rajasthan - Subsection Section 84(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)A Gair Khatedar tenant may, with the previous permission of the Tehsildar, remove any trees standing on his holding for his own domestic or agricultural use.
