Section 157 — Determination of rent on partial ejectment.
The Ajmer Tenancy and Land Records Act, 1950
When a tenant is ejected under an order of a court from a part only of his holding which is assessed to fixed money rent, or being entitled to surrender a part of such holding legally surrenders such part, either he or his landholder may apply for the determinations of the rent of the remainder.Open in Lexace · Ask the AI about this section
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