Section 98 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
98. Maximum rent where land revenue is settled
In areas where land revenue has been settled and rent is payable by tenants in cash, the maximum rent recoverable by an estate-holder shall be prescribed by the State Government keeping in view the amount of land revenue and other agricultural conditions and shall not be more that three times the amount of such land revenue.
