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 111] [Entire Act] State of Rajasthan - Subsection Section 111(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (iv)the value of the produce with a view to seeing that the valuation of the holding at the proposed rates does not exceed one-sixth of such value;
