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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Rajasthan - Subsection

Section 178(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Such decree or order shall further direct that if the tenant repairs the damage or pays such compensation as the court thinks fit within three months from the date of the decree or order or within suit further period as the court may, for, reasons to be recorded, allow the decree or order shall not be executed except in respect of costs.