Section 31(1)(iii) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

(iii)In 5 equal annual instalments to the Intermediary whose net annual income exceeds Rs.500/- but does not exceed Rs. 1,000/-.

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