Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)When an improvement made by a tenant benefits —
(a)the land from which he has been ejected or wrongfully dispossessed, and
(b)other lands in his possession. compensation shall be determined with reference to the extent to which the land mentioned in clause (a) has been benefited by such improvement.