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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(c) in The Ajmer Tenancy and Land Records Act, 1950

(c)a description of the holding, specifying the name of the village, the rent payable, and, unless the holding can be otherwise adequately described, the khasra number and area of each field; and