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 15(4)] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(4)(d) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (d)that he had, before such commencement made no default or breach of the nature specified in sub-section (2).