Section 37(5) in The Ajmer Tenancy and Land Records Act, 1950
(5)The collector, before passing an order of ejectment under sub-section (4), shall proceed as follows :--(i)if an agreement, which in the opinion of the collector is not unfair, is arrived at, he shall give effect to it; and(ii)failing such agreement he shall--(a)in case of an application under clause (a) of sub-section (1), give to the tenant an option to select plots included in the list and allot to him, out of the plots so selected, an area of land approximately equal in value to, and of the same qualify as, the land acquired; and(b)in case of an application under clause (b), (c), (d) or (e) of sub-section (1), give to the tenant an option to select plots included in the list, if one is filed under sub-section (2), and allot to him, out of the plots so selected, an area of land approximately equal in value to, and of the same quality as, the land acquired, but if the tenant claims monetary compensation only or if no list is filed under sub-section (2), the collector shall award to the tenant monetary compensation for his interest in such land; and(c)to such extend as the land given in exchange under sub-clause (a) or (b) is not approximately equal in value and of the same quality, award monetary compensation to balance the advantages and disadvantages.
