Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(33) in The Ajmer Tenancy and Land Records Act, 1950 (33)"rent" means whatever is paid or payable in money or kind, or partly in money and partly in kind, by a tenant on account of the sue or occupation of land held by him;
