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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Rajasthan - Subsection

Section 149(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)If the opposite party objects that the rent is not payable by division of the produce is not based on an estimate or appraisement of the crop, per that no amount is to be paid, such officer shall record the objection but shall proceed as hereinafter provided,