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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)If such court, on inquiry, finds the landlord's claim to the whole or any part of the rent to be proved, it shall sell the produce or such portion thereof as it may deemed fit, and apply the proceeds of the sale, in the first instance, to satisfy such claim.