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 85] [Entire Act] State of Rajasthan - Subsection Section 85(d) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (d)as to the right to remove it, such dispute shall' on application or otherwise be decided by the Tehsildar.
