Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(c)a statement in A.I. Form 10 in respect of holdings for which rent is payable but has not been determined.