Section 198 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
198. Ejectment
(1)While the land continues to be grove land a grove-holder shall be liable to ejectment only on any of the grounds mentioned in section 177 and the provisions of sections 161, 162, 164, 165, 166, 167, 168, 178, 179, 184, 185, 186, 187 and 188 shall apply to him as if he was a tenant.(2)A grove-holder who is a trespasser shall be liable to ejectment in accordance with the provisions of section 183.(3)A subtenant of a grove-holder shall be liable to ejectment on any of the grounds mentioned in section 175, 177, 180 and 183 and the provisions of Chapter XI shall apply, so far as may be.(4)A farmer or lessee of a grove-holder shall upon suit be liable to ejectment on the ground of contravention of the terms of his agreement.
