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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(8) in The Ajmer Tenancy and Land Records Act, 1950

(8)A decree for money passed under sub-section (6) or (7) shall, if against the tenant, be deemed to be a decree for arrears of rent and, if against the landholder, be realised in accordance with the provisions of sections 88 and 89.