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[Cites 0, Cited by 0] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)Any person against whom an injunction has been granted under sub-section (1) may offer to give cash security of an amount determined by the court to compensate the other party in case the matter in dispute is decided against such person, and the court may withdraw the injunction on his depositing such security.