Section 93 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
93. Liability for payment of rent
-Every tenant shall be liable to pay rent in accordance with the provisions of this ActProvided that a tenant of land in the Abu. Ajmer or Sunel area shall continue to pay rent at the rate at which it was payable by him immediately before the commencement of the Rajasthan Revenue Laws (Extension) Act 1957 until it is determined or varied in accordance with the provisions of this Act of the Rajasthan Land Revenue Act. 1956 (Rajasthan Act IS of 1056).
