Section 182(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(5)Where an estate-holder who has been a member of the Armed Forces of the Union seeks the ejectment of his tenant of Khudkasht or Gair-Khatedar tenant, or where a Khatedar tenant having been such a member seeks the ejectment of his subtenant under clause (a) or clause (d) of sub-section (1) of section 180, then, notwithstanding anything contained in the provisos to those clauses or in section 19, the court may direct by such decree or order that the tenant of Khudkasht or Gair-Khatedar tenant or as the case may be, the sub-tenant shall be, ejected from the whole of his holding or, as the case may be, from a portion, if it does not exceed the ceiling area applicable to such estate holder or such Khatedar tenant.
