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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(iii) in The Ajmer Tenancy and Land Records Act, 1950

(iii)compelled to render any service, or to allow the use of his cattle or agricultural implements, to his landholder, with or without remuneration.