Section 204(2)(ii) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 204(2)(ii) in The Ajmer Tenancy and Land Records Act, 1950

(ii)if such holding is held by a tenant, the khasra, number and area of other land in the possession of the landlord which may be given to the applicant in lieu of the holding from which he was so ejected; and

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Union of India - Subsection

Section 204(2)(ii) in The Ajmer Tenancy and Land Records Act, 1950