Section 31(1)(vi) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

(vi)In 10 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 5,000/- but does not exceed Rs. 10,000/-.

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