Section 212 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
212. Provision for injunction and appointment of a receiver
(1) If in the course of any suit or proceeding under this Act, it is proved by affidavit or otherwise (a)that any property to which such suit or proceeding relates is in danger of being wasted, damaged or alienated by any party thereto, or(b)that any party to such suit or proceeding threatens or intends to remove or dispose of the said property in order to defeat the ends of Justice, the court may grant a temporary injunction and, if necessary, appoint a receiver.(2)Any person against whom an injunction has been granted or in respect of whose property a receiver has been appointed under sub-section (1) may offer cash security in such amount as the court may determine to compensate the opposite party in case the suit or proceedings is decided against such persons, and on depositing the amount of such security, the court may withdraw the injunction or the order appointing a receiver, as the case may be.
