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 175] [Entire Act] Union of India - Subsection Section 175(2) in The Ajmer Tenancy and Land Records Act, 1950 (2)A sub-divisional officer may hold his court at any place within his sub-division or, with the sanction of the collector, in any other part of the State.
