Section 101 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
101. Maximum not to operate for increase over present rate of rent
The maximum rent prescribed under section 97 in accordance' with the provisions of section 98,99 and 100 shall not operate to affect an increase in the amount of the rent recoverable from a tenant or a sub-tenant who shall have at the commencement of this Act, been paying rent at a scale lower than maximum so prescribed.
