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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(7) in The Ajmer Tenancy and Land Records Act, 1950

(7)If, as a result of an order of acquisition, the interest of any person, other than the tenant of the land to be acquired, is adversely affected, the collector shall award to such person monetary compensation for the lost suffered by such person in consequence of such order.