Section 120 in The Ajmer Tenancy and Land Records Act, 1950
120. Application of certain Chapters and sections to grantees.—
(1)A grantee may—(i)obtain a declaration of his status;(ii)make improvements and claim compensation therefore;(iii)plant trees;(iv)claim reinstatement in his holding, if wrongfully dispossessed; and(v)eject a person taking or retaining possession of his land in contravention of the provisions of this Act and claim damages, and the respective provisions of the Act relating to such matters shall, mutatis mutandis, apply to him as they apply to a hereditary tenant.(2)The provisions of Parts II and III of Chapter VIII and of section 62 and sections 108 to 110 and sections 164 to 168 shall, mutatis mutandis, apply to a grantee at a favourable rate of rent as they apply to a hereditary tenant.(3)The provisions of sections 88, 89 and 111 and of Chapters XIV and XV, so far as they are applicable, shall apply to a grantee as they apply to a hereditary tenant.(4)The amount of a decree for arrears of rent passed against a grantee at a favourable rate of rent, if not satisfied within four months of the date on which such decree becomes final, shall, on an application to the tahsildar, be recovered under sections 88 and 89 as if it were a sum due on account of sayar and paid to the person entitled.
