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 114] [Entire Act] State of Rajasthan - Subsection Section 114(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (4)The State Government may sanction the proposals with or without modification or may return to the Board for reconsideration.
