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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(c) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(c)compensation shall not be possible for any improvement which in the opinion of the Assistant Collector has ceased to be useful on the date on which the tenant becomes entitled to compensation therefor.