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[Cites 0, Cited by 0] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)If, in consequence of the order passed by the collector, any loss results to a tenant or to any other person having an interest in the land to which such order relates, the collector shall, before submitting the record of the case to the confirming court, award monetary compensation to such tenant or other person.