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] [Entire Act] State of Rajasthan - Section Section 23 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 23. The details of the amounts recoverable from an Intermediary under clause (b) of sub-section (1) of Section 13 shall be ascertained from the Collector.
