Section 199 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
199. Rights exercisable by an Ijaradar or Thekadar
(1) Except as otherwise provided by the terms of his 'Ijara' or Theka", an Ijaradar or Thekadar may exercise during the period and to the extent of his Ijara or Theka all the rights of the lesser under this Act, except(i)the right to sue for the enhancement of rent or the ejectment of a tenant;(ii)the right to make any improvement or grant permission for the making of any improvement ;(iii)the right to cut trees ;(iv)the right to sue a grantee at favourable rate of rent under provisions of Chapter X1I.(2)The right which may be exercised by an Ijaradar or Thekadar under the foregoing sub-section shall not be exercised by the lessor during the period of Ijara or Theka.
