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 89] [Entire Act] State of Rajasthan - Subsection Section 89(e) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (e)in-the case of rent payable in kind. the time place and manner of appraisement. division or delivery of the crops.
