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[Cites 0, Cited by 0] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)On the occurrence of an agricultural calamity, affecting the crops of any village or area, the Central Government or any authority empowered by it in this behalf, may remit or suspend for any period the whole or any portion of the rent payable by a tenant in respect of any holding affected by such calamity.