Section 99(2)(i) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 99(2)(i) in The Ajmer Tenancy and Land Records Act, 1950

(i)in the case of an order under clause (b), (c) or (d) of section 96, the tenant shall repair the damage, or pay such compensation as the court may direct within two months from the date of the order, or such further time as the court may, for reasons to be recorded allow; and

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Union of India - Subsection

Section 99(2)(i) in The Ajmer Tenancy and Land Records Act, 1950