Section 187B(1) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(1)Notwithstanding anything contained in section 187, any tenant, who, without his consent, is ejected from, or dispossessed of, his holding or any part thereof otherwise than in due course of law, may bring a suit praying for the reinstatement in such holding or part and recovery possession thereof, notwithstanding any other title that may be set up in such suit.
