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 59 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 59. Taking possession of surrendered holding A landholder may enter upon and take possession - of holding surrendered in accordance with the provisions of this Act.Abandonment of Tenancies
