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 124] [Entire Act] State of Rajasthan - Subsection Section 124(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (iv)that the rent payable by him is liable to abatement on some ground specified in a lease, agreement, decree or order under which he holds; or
