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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1)(ii) in The Ajmer Tenancy and Land Records Act, 1950

(ii)in case of fixed money rent, in instalments proportionate to the revenue instalments payable one months before the dates appointed for the payment of the revenue instalments.