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 39] [Entire Act] State of Rajasthan - Subsection Section 39(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (3)All such applications shall be duly verified in the manner provided for the verification of plaints in the Code of Civil Procedure.
