Section 4(26)(a) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 4(26)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)a levy in kind imposed on a tenant as--

(i)seri, sawai-batti or any other kind of levy made on the division of the produce of a holding, or

(ii)kasas (dishes) of food or sweetmeats given on the occasion of marriage or any other ceremony or the money equivalent there of; or