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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)subject to the provisions of sub-sections (2) and (3), a tenant, who ceases to cultivate his holding and leaves the neighbourhood, shall responsible for payment of the rent as it falls due and gives written notice to the landholder of such arrangement.