Section 205 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
205. Provision for holding over
If an Ijaradar or Thekadar remains in possession after the expiry of the term of his Ijara or Theka and the lessor accepts rent from him or otherwise assents to his continuing in possession, the Ijara or Theka shall, in the absence of an agreement to the contrary, be deemed to have been renewed from year to year.
