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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(3)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)compensation on account of the holding which shall be twelve times the annual rental value of such holding, calculated at sanctioned rates applicable to hereditary tenants ;