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[Cites 0, Cited by 0] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)In proposing rates for occupancy and exproprietary tenants, the rent-rate officer shall have regard to the scale of rents prescribed for such tenants in relation to the scale of rent payable by hereditary tenants under sections 63 and 64.