LexSection 61 — Acceptance of premium; how far permissible.
The Ajmer Tenancy and Land Records Act, 1950
No landholder shall accept a premium for admitting a person to a holding: Provided that this prohibition shall not apply to a landlord who confers biswadari right in any waste or unimproved land or common land of a village.Open in Lexace · Ask the AI about this section