Section 43(1) in The Ajmer Tenancy and Land Records Act, 1950
(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.
