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 201] [Entire Act] Union of India - Subsection Section 201(1) in The Ajmer Tenancy and Land Records Act, 1950 (1)A revenue court may summon any person whose attendance it considers necessary for the purpose of disposing of any proceeding before it.
