Section 77(6) in The Ajmer Tenancy and Land Records Act, 1950
(6)If either the landholder or the tenant is dissatisfied with the division he may, within fifteen days of such division, complain in writing to the tahsildar who shall inquire into the matter and, if necessary, pass a decree for money in favour of the party entitled, by him to the sub-divisional officer.If no such complaint is made, the tahsildar shall confirm the note of the officer deputed.
