Section 20(2)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(b)proceed to determine the amount of compensation payable by him in act accordance with the provisions of sections 23, 24, 25 and 26.

Legal Document View