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 14(3)] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(3)(e) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (e)Whether the lease or the contract has been made or entered into in accordance with the rules and standing orders, if any, of the Government.