Section 102 in The Ajmer Tenancy and Land Records Act, 1950
102. Remedies for wrongful ejectment.-
A tenant ejected by his landholder, otherwise than in accordance with the provisions of this Act may, within one year of such ejectment, apply to the sub-divisional officer --(a)for possession of the holding ;(b)for compensation for wrongful dispossession ; and(c)for compensation for any improvement he may have made, or for a tree belonging to him.
