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[Cites 0, Cited by 0] [Section 4(18)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(18)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)any other levy in cash owner and above the rent payable by a tenant, but does not include a fee specified in the First Schedule or an assessment leviable, or a local rate payable under any law for the time being in force in the State;