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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(1)(c) in The Ajmer Tenancy and Land Records Act, 1950

(c)powers to revise revenue assessed on any estate, mahal, village or thok in which rents have been commuted, abated, enhanced or determined under this Chapter.