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State of Rajasthan - Section

Section 35 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

35. Prohibition of payment other than rent.

— Notwithstanding any custom or contract to the contrary, no payment by whatever name called or known, shall in addition to the rent of the holding, or any other charge imposed by law or approved by the- State Government, be levied on or recovered from a tenant.