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] [Entire Act] State of Rajasthan - Section Section 246 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 246. Arrears of revenue, profit etc. Any person claiming any sum as arrear of rent, revenue or profit from the produce of land may bring a suit to recover the same.
