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[Cites 0, Cited by 0] [Section 189A] [Entire Act]

State of Rajasthan - Subsection

Section 189A(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)A grantee at a favourable rate of rent shall have in respect of his grant the same rights as regards improvements and trees as a Khatedar tenant has in respect of his holding and the provisions of Chapters VI and VII shall apply.