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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(1)(v) in The Ajmer Tenancy and Land Records Act, 1950

(v)eject a person taking or retaining possession of his land in contravention of the provisions of this Act and claim damages, and the respective provisions of the Act relating to such matters shall, mutatis mutandis, apply to him as they apply to a hereditary tenant.