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] [Entire Act] State of Rajasthan - Section Section 39 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 39. Bequest. A Khatedar tenant may by will bequeath his interest in the holding of part thereof in accordance with the personal law to which he is subject.
