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 1] [Entire Act] State of Rajasthan - Section Section 37 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 37. Bar to seizure, attachment and sale by process of Court -- The rights of a tenant in a holding shall not be liable to seizure, attachment or sale by process of any civil court.
