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 7] [Entire Act] State of Rajasthan - Subsection Section 7(vii) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (vii)Proceedings for auction or sale of any holding in the estate on account of arrears of land revenue or rent.
