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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(11) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(11)If within one month after the passing of an order under for ejectment the tenant deposits the decretal amount in court, the order for ejectment shall be cancelled, unless possession in pursuance thereof has been delivered to the landholder.