Section 187B in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
187B. Summary suit for reinstatement based on possession
(1)Notwithstanding anything contained in section 187, any tenant, who, without his consent, is ejected from, or dispossessed of, his holding or any part thereof otherwise than in due course of law, may bring a suit praying for the reinstatement in such holding or part and recovery possession thereof, notwithstanding any other title that may be set up in such suit.(2)Nothing in this section shall bar any person from suing to establish his title to such holding or part and to recover possession thereof.(3)No suit under this section shall be brought against the Central Government or any State Government.(4)No appeal shall lie from any order or decree passed in a suit under this section nor shall any review of such order or decree be allowed.(5)The provisions of section 184 shall not apply to a decree or order passed under this section.
