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] State of Rajasthan - Section Section 198A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 198A. Application of Chapters VIII, XV and XVI .- The provisions of Chapters VIII, XV and XVI shall apply to grove land as if the grove-holder thereof were as Khatedar tenant.
