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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Rajasthan - Subsection

Section 171(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Notwithstanding anything in this section, the tenant shall not be ejected for failure to pay any portion of his rent which has been remitted or suspended under the provisions of section 126.