Section 4(18)(a) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 4(18)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)a levy in cash imposed on a tenant--

(i)on the occasion of a ceremony in the family of the landlord or the tenant, or

(ii)by way of tax on a well or plough or as fee for settlement of rent accounts; or