Section 15AAA(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(5)Notwithstanding anything contained in sub-section (3), where a tenant pays to the State Government the entire reserve price in one lump sum within the period allowed for making an application under that sub-section, the amount of reserve price payable by him shall be deemed to be 25% less than that provided therein.
