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 69] [Entire Act] State of Rajasthan - Subsection Section 69(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)If the tenant fails to execute the work within such period or extended period the landholder shall have the right to make such improvement.
