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 203(2)] [Section 203] [Entire Act] Union of India - Subsection Section 203(2)(s) in The Ajmer Tenancy and Land Records Act, 1950 (s)for the levy of a fee in respect of any application or the grant of any relief under this Act in cases not specifically provided for.