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 151] [Entire Act] State of Rajasthan - Subsection Section 151(c) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (c)in other cases, in one or more instalments and on such dates or date as may he in accordance with the custom or practice in vogue.
