Section 184 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
184. Time of execution
(1) Delivery of possession in execution of a decree or order for ejectment shall not be made before the fifteenth day of April or after the thirtieth day of June in any year.(2)Nothing in this section shall apply to an order of delivery of possession passed in respect to an application for execution made before the preceding fifteenth day of March or to an order of ejectment passed under the provisions of section 171 or section 183.
