Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Rajasthan - Subsection

Section 187(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)If the decree is for possession no compensation for any improvement shall be awarded and such decree shall also be subject to refund, within such time as the court may allow, by the plaintiff to the defendant of any amount that the latter may have paid as such compensation when he was ejected or dispossessed.