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 53] [Entire Act] State of Rajasthan - Subsection Section 53(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (4)To every suit for the division of one or More than one holding all the co-tenants and the landholder shall be made parties.
