Section 95(1)(a) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 95(1)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)in a case to which the proviso to sub-section (1) of section 94 applies, the tenant has gathered and removed the crop in due course of husbandry ; and

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Union of India - Subsection

Section 95(1)(a) in The Ajmer Tenancy and Land Records Act, 1950