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] [Entire Act] Union of India - Section Section 159 in The Ajmer Tenancy and Land Records Act, 1950 159. Meaning of “substantial” in certain sections.— For the purposes of sections 153, 154 and 158 a difference of ten per cent. or more shall be deemed to be substantial.
