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 105] [Entire Act] Union of India - Subsection Section 105(2) in The Ajmer Tenancy and Land Records Act, 1950 (2)If, on the date of the order of ejectment, there is any ungathered crop or other produce belonging to the person order to the ejected, the applicant shall become owner thereof.
