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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(6) in The Ajmer Tenancy and Land Records Act, 1950

(6)If the decretal amount or any instalment is not paid into court within the period allowed under clause (a) or (b) or sub-section (4), the sub-divisional officer shall confirm the order of ejectment.