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] State of Rajasthan - Section Section 158 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 158. Recovery for arrears of irrigation dues Any person to whom any sum is due on account of irrigation dues or on account of Nalbat may sue for the recovery of such sum.
