Section 88 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
88. Suits for declaration of right
(1) Any person claiming to be a tenant or a co-tenant may sue for a declaration that he is a tenant or for a declaration of his share in such joint tenancy.(2)A tenant of Khudkasht may sue for a declaration that he is such a tenant.(3)A sub-tenant may sue the person from whom he holds for declaration that he is a sub-tenant.(4)A landholder other than a State Government may sue a person claiming tobe a tenant or co-tenant of a holding or a tenant of Khudkasht or a sub-tenant for a declaration of the right of such person.
