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 53] [Entire Act] State of Rajasthan - Subsection Section 53(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (2)Such notice shall be given through the Tehsildar of the Tehsil in which the land proposed to be transferred by sale is situated.
