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 137] [Entire Act] Union of India - Subsection Section 137(iii) in The Ajmer Tenancy and Land Records Act, 1950 (iii)those relating to boundaries, on the basis of the survey map, and in case one was not prepared or is not available, on the basis of actual possession.
