Section 25(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)The amount of compensation payable in respect of the right to Nalbat shall be ten times the average value of such right as determined under sub-section (2) subject to a maximum of fifty per cent of the present market value of the well.(a)Omitted.(b)Omitted.(c)Omitted.
