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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Rajasthan - Subsection

Section 122(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(ii)the enhancement shall be ordered to take effect by yearly increments extending over a number of years, not exceeding three, if it not less than one-fourth of the existing rent.