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 200] [Entire Act] State of Rajasthan - Subsection Section 200(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)Where the interest of an Ijaradar or Thekadar is heritable it shall devolve according to the personal law applicable to him.
