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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)A grant of land at a favourable rate of rent means a grant held at a rent which, at the time when such grant was made, was below the rent generally payable by a tenant-at-will for land of the same class in the neighbourhood.