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 149] [Entire Act] State of Rajasthan - Subsection Section 149(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (4)If either party fails to attend or refuses to appoint an assessors, such officer shall nominate an assessor on his behalf.
