Section 182B in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
182B. Restoration of land not brought under personal cultivation
(1) If the landholder at whose instance or upon whose application the order of ejectment from some land is made under clause (a) or clause (d) of section 180 fails to cultivate such land personally for a period of two years from the date of actual ejectment, the person ejected shall have the right to apply :(i)for the restoration of the land from which he was so ejected, or(ii)for the acquisition of Khatedari rights and rights in improvements in such land, or(iii)both for such restoration and acquisition,(2)To an application under sub-section (1) for the acquisition of Khatedari rights and rights in improvements in any land, he provisions contained in section 20 to 31 shall be applicable as if it were an application under section 19.
