Section 119 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
119. Period of currency and rent
When rent in respect of any land has been fixed under section 115 or commuted under section 118, it shall not be liable to modification until the period of the settlement of the area in which such land lies has to come to an end or until it is varied in accordance with the provisions of this Act.Modification of rent
