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 226 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 226. Power of Board to reject an appeal summarily - The Board may either admit an appeal or may summarily reject it.
