Section 182A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
182A. Limit of the time for certain application under Section 180
No application for ejectment under clause (a) or clause (d) of Section 180 shall be entertained if made after expiry of three years from the commencement of this Act :Provided that where land is held by Gair-Khatedar tenant or a tenant of Khudkasht or a sub-tenant from any of the persons enumerated in section 46, such application for ejectment may be presented within three years from the date of commencement of this Act or within three years from the disability contemplated by that section ceases, whichever may be later:
