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 42B] [Entire Act] State of Rajasthan - Subsection Section 42B(d) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (d)the applicant undertakes to pay urban assessment levied at such rate and in accordance with such manner as may be prescribed.
