Legal Document View

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
[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(i)been let to another tenant. the amount of rent due from such other tenant shall be deductible from the amount of such arrears. or