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[Cites 0, Cited by 0] [Section 174(5)] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(5)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(i)from time to time extend the time for payment of the amount due under the decree, provided that the extended period shall in no case exceed three months, or