Section 248 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
248. Suit by or against Ijaredars or Thekadars
An Ijaredar or Thekadar may sue for the recovery of any amount paid by him as arrears of revenue due from the estate holder or his co-sharers or both and may be sued for the recovery of any amount paid on his account by the estate-holder or by a co-sharer.
