Section 187A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
187A. Availability of the provisions of section 187 to certain aggrieved tenants
The provisions of section 187 shall be applicable and available to any such tenant as is referred to in sub-section (1) of that section who, on or after the 15th October, 1955 but before the commencement of the Rajasthan Tenancy (Third Amendment) Act, 1960, did not avail himself of the summary remedy provided in section 186 as it stood immediately before such commencement or whose application for such remedy was dismissed as having become barred by afflux of the period of limitation provided in that section and such tenant may also bring a suit under and in accordance with the provisions of section 187, notwithstanding anything contained in section 186 or in entry No. 69 of the Third Schedule as the same stood before that commencement of the Rajasthan Tenancy (Third Amendment) Act, 1960.
