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

[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

Union of India - Subsection

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

(a)in case of an application under clause (a) of sub-section (1), give to the tenant an option to select plots included in the list and allot to him, out of the plots so selected, an area of land approximately equal in value to, and of the same qualify as, the land acquired; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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