Acts › The Ajmer Tenancy and Land Records Act, 1950The Ajmer Tenancy and Land Records Act, 1950 205 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Repeal. Section 3 — Savings. Section 4 — Definitions. Section 5 — Power of landlord and tenant to act through agent. Section 6 — Primary rights of tenant. Section 7 — Prohibition of certain acts. Section 8 — Prohibition against deprivation of certain rights. Section 9 — Certain rights of landlord. Section 10 — Definition. Section 11 — Application for demarcation. Section 12 — Order of demarcation of niji jot. Section 13 — Demarcation. Section 14 — Status of tenant of niji jot. Section 15 — Succession to niji jot. Section 16 — Collector's powers to let to tenants. Section 17 — Classes of tenants. Section 18 — Occupancy tenants. Section 19 — Exproprietary tenants. Section 20 — Acquisition of exproprietary rights. Section 21 — Relinquishment of exproprietary rights. Section 22 — Hereditary tenants. Section 23 — Land in which hereditary rights shall not accrue. Section 24 — Non-occupancy tenants. Section 25 — Interest of a tenant, if heritable and transferable. Section 26 — Prohibition against certain kind of transfer or sub-lease. Section 27 — Right to sub-let. Section 28 — Tenancy, when extinguished. Section 29 — Life tenancy of female, when extinguished. Section 30 — Rights of sub-tenant on extinction of tenant's interest. Section 31 — Vacating of holding on extinction of right. Section 32 — Possession of land not vacated. Section 33 — Division of holdings. Section 34 — Co-tenant's right to claim division of produce. Section 35 — Right of tenant in land received in exchange. Section 36 — Exchange of land for consolidation of cultivated area. Section 37 — Acquisition of land by the landlord for certain purposes. Section 38 — Decision of certain disputes arising out of acquisition proceedings. Section 39 — Reinstatement of tenant ejected under section 37. Section 40 — Acquisition of proprietary right by tenant. Section 41 — Right to written lease and procedure to obtain it. Section 42 — Registration of leases. Section 43 — Declaration of rights in certain cases. Section 44 — Right of certain tenants to make improvements. Section 45 — Right of non-occupancy tenants to make improvements. Section 46 — Right of landlord to make Improvement. Section 47 — Provision when both landlord and tenant want to make the same improvement. Section 48 — Restrictions on making improvement. Section 49 — Compensation for improvement, when permissible. Section 50 — Determination of compensation. Section 51 — Works benefiting other land. Section 52 — Disputes as regards improvements. Section 53 — Right of tenant paying fixed money rent to plant tree. Section 54 — Right of a tenant paying batai or bighori to plant tree. Section 55 — Tenant's rights in tree existing at the commencement of the Act. Section 56 — Decision of disputes regarding trees. Section 57 — Surrender by tenant. Section 58 — Abandonment. Section 59 — Taking possession of holding surrendered or abandoned. Section 60 — Dispute arising out of surrender and abandonment of land. Section 61 — Acceptance of premium; how far permissible. Section 62 — Lag, neg and cess. Section 63 — Liability for payment of rent. Section 64 — Scale of rent for different classes of tenants. Section 65 — Status and liability of person permitted to retain possession. Section 66 — Hypothecation of produce towards payment of rent. Section 67 — Procedure when produce is attached by civil or revenue court. Section 68 — Right of landlord to collect rent from cultivator. Section 69 — No cartage allowed. Section 70 — Presumption as to payment by tenant and application of such payment. Section 71 — Modes of making payment of money rent. Section 72 — Right to get receipt. Section 73 — Penalty for not issuing proper receipt. Section 74 — Obligation of Chief Commissioner to print and supply books of receipt. Section 75 — Penalty for non-production of receipt book with counterfoils. Section 76 — Rights and liabilities in respect of produce. Section 77 — Application for officer to make division. Section 78 — Application for kuta. Section 79 — Procedure on application. Section 80 — Collector to publish return of current prices. Section 81 — Assessment of bighori by court. Section 82 — Commutation of batai rent into bighori in certain cases. Section 83 — Payment of commuted rent. Section 84 — Rent when and how payable. Section 85 — Claim for arrears of rent. Section 86 — Interest in cases of arrears of rent. Section 87 — Landlord's power to charge irrigation dues. Section 88 — Method of recovering sayar. Section 89 — Realisation of sayar as arrears of revenue. Section 90 — Recovery of arrears in the event of general refusal to pay. Section 91 — Application of certain sections to biswadars. Section 92 — Arrears deemed satisfied when tenant is ejected. Section 93 — Decree for arrears, how executed. Section 94 — Adjustment of arrears and compensation on ejectment. Section 95 — Entry of landholder on land from which tenant is ordered to be ejected. Section 96 — Grounds of ejectment. Section 97 — Special grounds of ejectment of non-occupancy tenants. Section 98 — Procedure in ejectment for decreed arrears. Section 99 — Procedure for ejectment on other grounds. Section 100 — Application for ejectment of non-occupancy tenant. Section 101 — Procedure on application. Section 102 — Remedies for wrongful ejectment. Section 103 — Procedure on application. Section 104 — Ejectment of person occupying land without title. Section 105 — Procedure on application. Section 106 — Consequences of failure to file application under section 102 or 104. Section 107 — No separate relief claimable, if not claimed in revenue court. Section 108 — Tenant's right to claim inquiry for illegal exaction and other matters. Section 109 — Power to award compensation in proceedings for arrears of rent. Section 110 — Prosecution of landholder for illegal exaction. Section 111 — Compensation for exaction by landholder and for false complaint by tenant. Section 112 — Penalty for habitual infringement of rights of tenant. Section 113 — Penalty for illegal entry on a holding. Section 114 — Compensation, how realisable. Section 115 — Exemption of muafidar. Section 116 — Interpretation. Section 117 — Grant which cannot be resumed. Section 118 — Grounds on which certain grants may be resumed. Section 119 — How to deal with resumable grant. Section 120 — Application of certain Chapters and sections to grantees. Section 121 — Grants, how far transferable. Section 122 — Void transactions. Section 123 — Power to hear cases of grantees. Section 124 — Applicability of Part III. Section 125 — Power to form and alter Patwaris circles. Section 126 — Appointment of patwaris. Section 127 — Appointment of girdawars. Section 128 — Cadre and pay of girdawars and patwaris. Section 129 — Girdawars and patwaris to be public servants. Section 130 — Maintenance of maps and fieldbooks. Section 131 — Obligation of owners as to boundary marks. Section 132 — Record-of-rights. Section 133 — Contents of certain registers. Section 134 — Registers of revenue-paying, revenue-assigned and revenue-free villages. Section 135 — The annual registers. Section 136 — Obligation to furnish information necessary for compilation of certain record-of-rights. Section 137 — Decision of disputes. Section 138 — Inquiry into cases. Section 139 — Certain decisions, no bar to civil suit. Section 140 — Value of entries and decisions in contested cases. Section 141 — Appointment and punishment of lambardars and patels. Section 142 — Record and rent-rate operations. Section 143 — Powers of the record officer, assistant record officer and rent-rate officer. Section 144 — Sanctioned rates. Section 145 — Duration of rent-rates. Section 146 — Circle and soil classification. Section 147 — Basis of rates for hereditary tenants. Section 148 — Provision for rates in special cases. Section 149 — Procedure in publishing and sanctioning rates. Section 150 — Civil suit relating to record-of-rights and certain other matters barred. Section 151 — Commutation of rent from kind to cash. Section 152 — Commutation of rent from cash to kind. Section 153 — Grounds of abatement of fixed money rent. Section 154 — Ground of enhancement of fixed money rent. Section 155 — Order for determination, commutation or variation of rent, when to take effect. Section 156 — Joinder of parties in cases relating to variation of rent. Section 157 — Determination of rent on partial ejectment. Section 158 — Rent, how calculated for commutation, variation or determination. Section 159 — Meaning of "substantial" in certain sections. Section 160 — Basis of variation of rent in certain cases. Section 161 — Period for which rent is not liable to modification. Section 162 — Applications for variation of rent, by whom to be entertained. Section 163 — Provision of rent and revenue in an emergency. Section 164 — Remission or suspension of rent in agricultural calamities. Section 165 — Bar to collection of rent remitted or suspended. Section 166 — Period of suspension to be excluded in computing period of limitation. Section 167 — Remission for calamity by court decreeing claim for arrears. Section 168 — Jurisdiction of certain courts excluded in cases of remission and suspension of rent or revenue. Section 169 — Cases cognizable by revenue courts. Section 170 — Procedure of revenue courts. Section 171 — Application of Indian Limitation Act, 1908. Section 172 — Limitation in cases under this Act. Section 173 — Payment of court-fees under this Act. Section 174 — Subordination of courts. Section 175 — Place of sitting of revenue courts. Section 176 — Chief Commissioner's power to confer powers. Section 177 — Collector's power to place assistant commissioner in charge of subdivision. Section 178 — Collector's powers to authorise certain courts to entertain and dispose of applications. Section 179 — Powers of revenue courts to refer cases for investigation and report. Section 180 — Powers of Chief Commissioner to create shamlat committee and courts. Section 181 — Decree or order to be final in certain circumstances. Section 182 — Submission to confirming court. Section 183 — Form of decree or order to be submitted for confirmation. Section 184 — Procedure for confirmation. Section 185 — Review by the Chief Commissioner. Section 186 — Review by other courts. Section 187 — Revision. Section 188 — Power to transfer cases. Section 189 — Power of collector to transfer and withdraw cases. Section 190 — Sub-divisional officer's power to transfer cases. Section 191 — Power of record officer to transfer and withdraw cases. Section 192 — Transfer of cases by the district judge. Section 193 — Dispute as regards ownership of land. Section 194 — Procedure when plea of proprietary right raised in revenue court. Section 195 — Procedure when plea of tenancy raised in civil court. Section 196 — Reference to Judicial Commissioner. Section 197 — Provision for injunction and appointment of receiver. Section 198 — Cases in which legal practitioners may appear. Section 199 — Persons who may appear before a revenue court. Section 200 — Costs in revenue courts. Section 201 — Power of revenue court to summon persons. Section 202 — Mode of service of summons or notice. Section 203 — Power to make rules. Section 204 — Reinstatement of tenant ejected before commencement of this Act. Section 205 — Provision for pending and other cases. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.