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 241] [Entire Act] State of Rajasthan - Subsection Section 241(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (a)remand the case to the civil Court which decided the issue on the question of proprietary right or,
