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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(1) in The Ajmer Tenancy and Land Records Act, 1950

(1)If, in the course of proceedings for the realisation of arrears of rent, the trial or the confirming court finds that the landholder has committed any of the acts enumerated in clauses (i) to (v) of section 108, it may award to the tenant compensation, not exceeding one hundred rupees.