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] Union of India - Section Section 141 in The Ajmer Tenancy and Land Records Act, 1950 141. Appointment and punishment of lambardars and patels.— The collector may appoint one or more lambardars or patels in a village, mahal or thok and may suspend, remove or dismiss them.
