AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

159. Meaning of "substantial" in certain sections.-

For the purposes of sections 153, 154 and 158 a difference of ten per cent. or more shall be deemed to be substantial.



Ajmer Tenancy and Land Records Act, 1950 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys