Section 100 in The Ajmer Tenancy and Land Records Act, 1950
100. Application for ejectment of non-occupancy tenant.-
A landholder who desires to eject a non-occupancy tenant to whom section 97 applies may, in the month of May, make an application in duplicate to the tahsildar stating the following particulars :--(a)the name, description and place of residence of the landholder ;(b)the name, description and place of residence of the tenant ;(c)a description of the holding, specifying the name of the village, the rent payable, and, unless the holding can be otherwise adequately described, the khasra number and area of each field; and
