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 7] [Entire Act] State of Rajasthan - Subsection Section 7(ix) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (ix)All cases of execution of decree relating to debts which are wholly or partially charged upon or decreed against an acquired estate or part thereof.
