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[Cites 0, Cited by 0] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)in case of occupancy and exproprietary tenants, in accordance with rates which shall conform to the scale prescribed for such tenants in relation to hereditary tenants under the provisions of sections 63 and 64: