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

State of Rajasthan - Subsection

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

(ii)upon such commencement or upon the expiry of the period of fifteen years from such acquisition, whichever may be later, if the premium paid by him did not exceed ten times such annual rent.