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 151] [Entire Act] State of Rajasthan - Subsection Section 151(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (a)If the instalment and dates have been agreed upon by the parties to tenancy, the instalments and dates so agreed upon;
