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 201] [Entire Act] State of Rajasthan - Subsection Section 201(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (ii)that any act or commission prejudicial to the right of the lessor or inconsistent with the purpose of the Ijara or Theka has been done or made by him ;
