Section 37(5)(b) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 37(5)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)in case of an application under clause (b), (c), (d) or (e) of sub-section (1), give to the tenant an option to select plots included in the list, if one is filed under sub-section (2), and allot to him, out of the plots so selected, an area of land approximately equal in value to, and of the same quality as, the land acquired, but if the tenant claims monetary compensation only or if no list is filed under sub-section (2), the collector shall award to the tenant monetary compensation for his interest in such land; and

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Union of India - Subsection

Section 37(5)(b) in The Ajmer Tenancy and Land Records Act, 1950