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 161 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 161. Ejectment to be in accordance with the Act No tenant shall be ejected from his holding otherwise than in accordance with the provisions of this Act.
