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Union of India - Section

Section 148 in The Ajmer Tenancy and Land Records Act, 1950

148. Provision for rates in special cases.โ€”

The rent-rate officer shall propose rates for the commutation ofโ€”
(a)rent paid by batai, or partly by batai and partly by bighori, into fixed money rent; and
(b)rent paid by batai into bighori at current rates.