Section 60(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If a dispute arises as to--(a)the right of a tenant to surrender his holding or part thereof, or(b)the right of a landholder to enter upon and occupy the land under the provisions of section 59.either party may, within three months from the date of such dispute, apply to the tahsildar for decision.
