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 174] [Entire Act] State of Rajasthan - Subsection Section 174(7) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (7)If the tenant appears and claims that he is not liable to ejectment on any other ground, the court shall decide such claim.
