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 175] [Entire Act] Union of India - Subsection Section 175(4) in The Ajmer Tenancy and Land Records Act, 1950 (4)A revenue court, mentioned in clause (a) or (b) of section 180, may sit in any part of the State specified by the collector.
