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 169] [Entire Act] State of Rajasthan - Subsection Section 169(2) in Rajasthan Land Revenue Act 1956 (2)If he does not so vacate the holding, he shall be deemed to be a trespasser and shall be liable to ejectment therefrom in accordance with the provisions of section 183 of Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
