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State of Rajasthan - Section

Section 164 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

164. Compensation for improvement on ejectment

— A court ordering ejectment of a tenant from his holding or any part thereof shall, if the tenant claims compensation for any improvement made by him and the claim is found to be admissible, assess the amount of compensation due to the tenant on account of such improvement.