Section 124 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
124. Grounds for abatement of rent
The rent of a tenant shall be liable to abatement under this Act on one or more of the following grounds, namely;(i)that the rent payable by the tenant is substantially greater than the rent calculated at the sanctioned rent-rates appropriate to him; or(ii)that the productive powers of the land by the tenant have been decreased by an improvement made by the landholder or by any cause beyond the control of the tenant during the currency of the present rent; or(iii)that the area of his holding has been decreased by diluvion or encroachment or by the taking up of land for a public purpose or a work of public utility; or(iv)that the rent payable by him is liable to abatement on some ground specified in a lease, agreement, decree or order under which he holds; or(v)that such rent exceeds the maximum laid down in this Chapter.
