Section 26 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
26. Composition of Compensation
(1) the total compensation payable by a tenant of Khudkasht or a sub-tenant for the Acquisition of Khatedari rights in land and of right in improvements including well shall consists of the aggregate of the amounts determined under section 23 and 24.(2)Any amount payable under section 25 shall be ordered to be paid out of the total amount mentioned in sub-section (I).
