Section 112 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
112. Applicability of proposed rates with or without modification
The Rent Rate Officer shall also record for each village whether the rates proposed by him are applicable without modification or the extent to which they require modification either for the village as a whole or for a specified area or class of soil therein, and in their application to such village, area or class, the rates shall be deemed to be modified accordingly.
