Section 151 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
151. Instalments ;low fixed
The rent of a tenant shall be payable in the following instalments and at the following rates :(a)If the instalment and dates have been agreed upon by the parties to tenancy, the instalments and dates so agreed upon;(b)in the absence of any such agreement, such agreement, if such instalments and dates have been determined and recovered during settlement, the instalments and date's so determined and recorded.(c)in other cases, in one or more instalments and on such dates or date as may he in accordance with the custom or practice in vogue.
