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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)a tenant ejected in execution of a (13), decree or order for ejectment or in pursuance of a notice of ejectment shall not be entitled to compensation for any improvement begun by him after the date of such decree or order or notice. and-