Section 105 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
105. Higher rate of kind rate where landholder contributes to production
Where crop-Sharing by landholders is contracted with sub-tenants or tenants of Khudkasht and the landholder contributes to the production 'of crops by sharing expenses on manure and seed to the extent of fifty percent the rents in kind recoverable in accordance with section 104 may extend to one fourth of the gross produce:Provided that the contract of crop sharing under this section shall not be recognised by the revenue court unless such contract has been made under a registered deed by the landholder with the subtenant or tenant of Khudkasht.Calculation of rent
