Section 99(2)(ii) in The Ajmer Tenancy and Land Records Act, 1950

[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2)(ii) in The Ajmer Tenancy and Land Records Act, 1950

(ii)in the case of an order under clause (e) of that section, the tenant shall obtain surrender of, or eject the sub-lessee or other transferee from, the holding or part thereof which is sub-let or otherwise transferred in contravention of the provisions of this Act and resume possession of such holding or part, as the case may be, within such time as the court may specify.

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Union of India - Subsection

Section 99(2)(ii) in The Ajmer Tenancy and Land Records Act, 1950