Section 176 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
176. Decree or order under section 175
A decree or order under section 175 may direct the ejectment of a tenant and his transferee or sub-lessee or purported transferee of sub-lessee from the area transferred or sub-let or purported to be transferred or sub-let otherwise than in accordance with the provisions of this Act.
