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 204] [Entire Act] Union of India - Subsection Section 204(6) in The Ajmer Tenancy and Land Records Act, 1950 (6)The applicant shall be a hereditary tenant of the land in which he is reinstated or which is allotted to him under this section.
