Section 149(8) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(8)In case where any party objects that the rent is not based on an estimate or appraisement of the crop or a division of the produce or that no amount is to be paid, car that the proportion of produce claimed by the landholder as rent is higher it than is really due, the Tehsildar shall not decide such objection but shall direct that parties to get their right decided by a court of competent jurisdiction and in such cases, the Tehsildar may on the application of a landholder direct the tenant to finish a bond with or without sureties to pay the rent according to the decision of the suit within one month of such decision.
