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 187B] [Entire Act] State of Rajasthan - Subsection Section 187B(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (4)No appeal shall lie from any order or decree passed in a suit under this section nor shall any review of such order or decree be allowed.
