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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(5) in The Ajmer Tenancy and Land Records Act, 1950

(5)If the sub-divisional officer by order extends the time for the payment of the decretal amount or allows payment by instalments and such order is duly complied with the order of ejectment shall be set aside.