Section 197 in The Ajmer Tenancy and Land Records Act, 1950
197. Provision for injunction and appointment of receiver.—
(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.(2)Any person against whom an injunction has been granted under sub-section (1) may offer to give cash security of an amount determined by the court to compensate the other party in case the matter in dispute is decided against such person, and the court may withdraw the injunction on his depositing such security.
