Section 97 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
97. Authority to prescribe maximum cash rents
Notwithstanding any custom, usage or practice to the contrary, or anything contained in any law, enactment, rule, decree or order for the time being in force, the State Government may prescribe the maximum extent of cash rents that may be recovered by an estate-holder from a tenant or by a tenant from a sub-tenant in accordance with the provisions of sections 98, 99 and 100.
