Section 63 in The Ajmer Tenancy and Land Records Act, 1950
63. Liability for payment of rent.-
Every occupancy, exproprietory, hereditary or non-occupancy tenant shall be liable to pay rent in accordance with the provisions of section 64 :Provided that if, at the commencement of this Act, a lower rent is payable by a tenant, or, after such commencement of this Act, a lower rent is payable by a tenant, or, after commencement, a lower rent is agreed upon between him and his landholder, he shall be liable to pay such rent only.
