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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(5)(c) in The Ajmer Tenancy and Land Records Act, 1950

(c)to such extend as the land given in exchange under sub-clause (a) or (b) is not approximately equal in value and of the same quality, award monetary compensation to balance the advantages and disadvantages.