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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)Any tree standing at the commencement of this Act on the holding of a tenant, not being a sub-tenant, shall vest in such tenant, if he has continuously been in possession of such holding for not less than twelve years immediately before such commencement.