Section 89 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
89. Suit as to class of tenancy etc.
At any time during the continuance of a tenancy. the tenant or a landholder other than the State Government may sue for declaration as to all or any of the following matters. namely:-(a)the class to which the tenant belongs.(b)the area. numbered plots or boundaries of the holding.(c)the rent payable in respect of the holding-and the manner in which it is payable:(d)in the case of rent payable in case. the dates on which and the instalments in which it is payable.(e)in-the case of rent payable in kind. the time place and manner of appraisement. division or delivery of the crops.(f)in the case of a Gair Khatedar tenant or a tenant of Khudkasht or a sub-tenant. the term for which the tenancy is to run. and.(g)any special conditions not inconsistent with the provisions of this Act.
