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 1] [Entire Act] Union of India - Section Section 114 in The Ajmer Tenancy and Land Records Act, 1950 114. Compensation, how realisable.— Any compensation awarded under this Chapter shall be recovered as arrears of revenue and paid to the person entitled.
