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State of Rajasthan - Section

Section 156 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

156. Joinder for arrears

— (1) A plaintiff may unite in the same suit several claims for arrears of rent against the same tenant, provided that they are in respect of holding situated in the village.
(2)In such a suit the decree shall specify separately the amount, if any, found due in respect of the several holdings.