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 19A] [Entire Act] State of Rajasthan - Subsection Section 19A(a) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (a)if such area is situate in any jagir village, by the appropriate sanctioned rates for such jagir village, and
