Section 29 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
29.
If the gross income of an Intermediary calculated under paragraph 3 of the Schedule is reduced to less than rupees two thousand as a result of the deduction of twenty percent under sub-para (b) of para 4 of the Schedule, the gross income of such Intermediary after such deduction shall be taken to be two thousand rupees for the calculation of compensation payable to the Intermediary.
