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[Cites 0, Cited by 0] [Section 224(2)] [Section 224] [Entire Act]

State of Rajasthan - Subsection

Section 224(2)(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iv)the decision being contrary to the weight of evidence on record where the lower appellate court has varied or reversed any finding of the trial court on a question of fact.