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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(1)(c) in The Ajmer Tenancy and Land Records Act, 1950

(c)where an order is given for compensation for wrongful dispossession, but not for possession, the compensation shall be for the whole period during which the tenant was entitled to remain in possession.