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 42B] [Entire Act] State of Rajasthan - Subsection Section 42B(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (b)the parties to the sale, or bequest comply with all the terms and conditiOns as may be prescribed by the rules or by any special or general order:
