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(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (i)the level of rents paid by tenants who held or were admitted at different times to substantial holding over a series of years;
