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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(1)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)if sanctioned rates have not been determined or have not been accepted under the proviso to section 124 for such area, powers to commute, abate, enhance or determine rents summarily otherwise than in accordance with such rates; and