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 41] [Entire Act] Union of India - Subsection Section 41(1) in The Ajmer Tenancy and Land Records Act, 1950 (1)The tenant of a holding shall be entitled to receive, from his landholder, a written lease, consistent with the provisions of his Act, drawn up in the prescribed form.
