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 4] [Entire Act] Union of India - Subsection Section 4(24) in The Ajmer Tenancy and Land Records Act, 1950 (24)"minor" means a person who, under section 3 of the Indian Majority Act, 1875 (IX of 1875), has not attained majority ;
