Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 153] [Entire Act] Union of India - Subsection Section 153(a) in The Ajmer Tenancy and Land Records Act, 1950 (a)that the rent payable by the tenant is substantially greater than the rent calculated at the sanctioned rates appropriate to him; or
