Section 39(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)When a tenant is ejected under section 57, he shall, on application made to the sub-divisional officer, be entitled to be reinstated in the land acquired on the conditions specified in sub-section (3), if the person for whom the land was acquired--(a)does not, within two years from the date of such ejectment, use it for the purpose for which it was acquired; or(b)uses it for any other purpose within a period of five years from the date of such ejectment.
