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 26] [Entire Act] State of Rajasthan - Subsection Section 26(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)Any amount payable under section 25 shall be ordered to be paid out of the total amount mentioned in sub-section (I).
