Section 37(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A landlord may apply to the collector to acquire for him land held by a tenant for any of the following, purposes, namely, --(a)for farming on improved lines; or(b)for making any water-course, reservoir or tank for irrigation purposes ; or(c)for opening or working a lime-stone, kankar or other mineral quarry ; or(d)for undertaking, or allowing any other person to undertake, prospecting work to discover new sources of supply of mines and minerals; or(e)for the proper working or developing of a mine or mining industry.
