Section 117(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)When there is a dispute as to the practice, hitherto obtaining, for the payment of the rent of any holding, the Tehsildar may, on application and after making a summary enquiry in the prescribed manner, give his award on such dispute and rent shall be payable in accordance with such award until it is set aside or modified in accordance with subsection (3).
