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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)If a tenant, other than a non-occupancy tenant, desires to acquire proprietary right in his holding, he may apply, in the prescribed form, to the collector for acquisition of such right.Provided that no such application shall lie in respect of a part of a holding.