Section 155 — Order for determination, commutation or variation of rent, when to take effect.
The Ajmer Tenancy and Land Records Act, 1950
Except as otherwise provided in sub-section (3) of section 163, every order for abatement, enhancement, commutation or determination of rent shall take effect from the commencement of the agricultural year, next following the date of such order.Open in Lexace · Ask the AI about this section
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