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 242] [Entire Act] State of Rajasthan - Subsection Section 242(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)The civil court shall then proceed to decide the suit accepting the finding of revenue court on the issue referred to it.
