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 153] [Entire Act] Union of India - Subsection Section 153(b) in The Ajmer Tenancy and Land Records Act, 1950 (b)that the productive power of the land held by the tenant has decreased by any cause beyond the control of the tenant during the currency of the present rent; or
