Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2)(e) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(e)The total cultivated area of the estate owned or held by him before the date of vesting.