Section 52 in The Ajmer Tenancy and Land Records Act, 1950
52. Disputes as regards improvements.-
If a question arises between a tenant and his landholder--(a)as to the right to make an improvement ; or(b)as to whether a work contravenes the provisions of section 48 ; or(c)as to whether a particular work is an improvement ; or(d)as to the right to the benefit of an improvement under section 51,the sub-divisional officer shall, on the application of either party, decide the question and submit the record of the case for confirmation of the order passed by him to the collector.Trees
