Section 19(1)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(b)a statement in A.I. Form 9 of holdings or part thereof the rent of which is payable in kind or based on an estimate or appraisement of the standing crops or partly in cash and partly in kind; and

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State of Rajasthan - Subsection

Section 19(1)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955