Section 197(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If, in the course of any proceeding under this Act, it is proved by affidavit or otherwise—(a)that any property, tree or crop standing on the land to which such proceeding relates is in danger of being wasted, damaged or alienated by any party to such proceeding, or(b)that any party to such proceeding threatens, or intends, to remove or dispose of the said property, tree or crop to defeat the ends of justice, the revenue court before which any such proceeding is pending may grant a temporary injunction and, if necessary, appoint a receiver.
