Section 43 in The Ajmer Tenancy and Land Records Act, 1950
43. Declaration of rights in certain cases.-
(1)In case of doubt or dispute the landholder or the tenant may apply for a declaration as to any of the following matters :--(i)the rent payable or any other particulars prescribed for the lessee;(ii)the right of a person claiming to be a tenant or a joint tenant of a holding, or the specification of his share in such holding;(iii)question of status of a tenant ;(iv)whether a particular plot is--(a)niji jot, or(b)stable or unstable land.(2)Such application shall be filed in the court of the sub-divisional officer who shall decide the dispute in accordance with the provisions of this Act, and submit the record of the case for confirmation of the order passed by him to the collector.Improvements
