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State of Rajasthan - Section

Section 99 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

99. Maximum rent in areas where rent has been settled

— In areas where rent has been settled and sub-tenant pay rent in cash, the maximum rent recoverable by a tenant from his sub-tenant shall be prescribed by the State Government so that it does not exceed twice the amount payable by such tenant.