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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)Where a tenant, other than a non-occupancy tenant, has heretofore paid his rent by batai, or partly by bighori and partly by batai, he may apply to the sub-divisional officer to commute his rent paid by batai into bighori.