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 239] [Entire Act] State of Rajasthan - Subsection Section 239(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)The revenue court shall then proceed to decide the suit accepting the finding of civil court on the issue referred to it.
