Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 101A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

101A. Provisions as to the maximum not to apply to lands under fruit trees on unsettled lands

— The provisions of sections 98, 99 and 100 shall not apply to lands which are under fruit trees and in respect of which land revenue has not been settled.