Section 169 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
169. Issue of notice' for payment of arrears and for ejectment in default
(1) Whenever rent due from a tenant is in arrear for two years or for a longer period, the Tehsildar may, suo motu in case of land held directly from the State Government and on the application of landholder in other cases, issue a notice to such tenant calling upon him within thirty days of the service of the notice to pay the amount of the arrear or to appear and admit or contest the same:Provided that no notice shall be issued under this section for the payment of an arrear which on the date of application therefore, has been outstanding for more than three years.(2)A notice issued under this section shall state the tenant would be liable to ejectment from the holding in default of his paying the arrears.
