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 18] [Entire Act] Union of India - Subsection Section 18(b) in The Ajmer Tenancy and Land Records Act, 1950 (b)who was recorded in the year of settlement as tenant with a permanent right of tenancy (mazara-i-mustaquil) and has continued in possession since,
