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[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(1)(ii) in The Ajmer Tenancy and Land Records Act, 1950

(ii)to commute, abate, enhance and determine rents in accordance with the provisions of Part III of this Chapter in any area to which such Part has been applied.