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 10] [Entire Act] State of Rajasthan - Subsection Section 10(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)On exchange each party shall have the same right in the land received in exchange as it had in the land given by it in exchange.
