Section 119 in The Ajmer Tenancy and Land Records Act, 1950
119. How to deal with resumable grant.—
If the trial court finds on Inquiry that the grant is resumable under section 118, it shall—(i)in a case to which the provisions of sub-clause (a) or (b) of clause (i), or clause (ii), (iv), (v) or (vi) of section 118 apply, declare the person in possession—(a)a hereditary tenant if, on the date of the application for resumption, such person has been in continuous occupation of such grant for twelve years or more; or(b)as holding without title, if the period of his occupation on such date is less than twelve years, and order his ejectment from such grant; and(ii)in a case to which the provisions of sub-clause (c) of clause (i) or clause (iii) of section 118 apply, order the ejectment of the grantee and appoint a suitable successor in office with or without the consent of the landlord, as the court deems fit.
