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 Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)A notice issued under this section shall state the tenant would be liable to ejectment from the holding in default of his paying the arrears.
