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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)If the amount is so paid, the tahsildar shall record satisfaction on the decree and grant a receipt therefor which shall operate as an acquittance for the amount deposited as if such amount had been received by the decree holder and pay such amount to the person entitled to receive it.