Section 72 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
72. Liability for full rent
A tenant making an improvement shall. in it absence of a written agreement to the contrary. continue to be liable to pay the full rent of the holding:Provided that where such rent is payable in kind and the Sub-Divisional Officer is satisfied that an improvement made by a tenant of Khudkasht or a subtenant under section 70 has resulted in an increase of agricultural produce the Sub-Divisional Officer shall. on appliCation by the tenant: compute the rent into cash in accordance with the provisions of Sections 118 and 119.
