Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] Union of India - Subsection Section 40(5) in The Ajmer Tenancy and Land Records Act, 1950 (5)The landlord shall, after the tenant has become biswadar, be entitled to claim reduction in the revenue payable by him as prescribed.
