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 117] [Entire Act] State of Rajasthan - Subsection Section 117(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)Any person feeling himself aggrieved by an award given under sub-section (2) may bring a suit for its modification or for setting it aside on any ground whatsoever.
