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 58] [Entire Act] State of Rajasthan - Subsection Section 58(v) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (v)The Khasra No. and the area of each plot in the possession of a tenant, if any.
