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 118] [Entire Act] Union of India - Subsection Section 118(v) in The Ajmer Tenancy and Land Records Act, 1950 (v)in case the grant is held at the pleasure of the grantor, on the ground that it is so held;
