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 254] [Entire Act] State of Rajasthan - Subsection Section 254(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)No suit or other proceeding shall lie against any person for anything in good faith done or purporting to be done under this Act any rule made thereunder.
