Section 197(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of Rajasthan - Subsection

Section 197(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(i)upon the commencement of this Act or upon the expiration of the period of thirty years from such acquisition, whichever may be later, if the premium paid by him exceeded ten times the annual rental of the holding then prevailing, or

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State of Rajasthan - Subsection

Section 197(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955