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 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(5) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(5)The Tribunal shall follow the procedure laid down in the Code of Civil Procedure, 1908 (Act No. V of 1908).Chapter - VI Management of Land in Estate Acquired under the Act