Section 96 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
96. Maximum cash rent recoverable by Government
- NotWithstanding any law rule usage or practice to the contrary the maximum amount recoverable as cash rent from a tenant holding any land directly from the State Government shall not exceed -(a)Where rent in respect of such land has been settled, the rent-rate sanctioned therefor during the last settlement, and(b)Where rent in respect of such land has not been settled, the rent-rate sanctioned during the last settlement for similar land in neighbourhood.
