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 191] [Entire Act] State of Rajasthan - Subsection Section 191(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)The provision of Chapter XI shall apply, so far as may be, to ejectment proceedings under this section as they apply in the case of Gair-Khatedar tenants.
