Section 117 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
117. Disputes as to rent in certain cases
(1) When the rent payable in respect of any holding varies the harvest and there is a dispute regarding any such harvest, the Tehsildar may, on application, inspect the holding to ascertain the condition of the crops and the extent, if any, to which they have failed and in case the crops have been removed, the Tehsildar after making necessary inquiry may draw such inferences from the conduct of the parties as to him may appear reasonable.(2)When there is a dispute as to the practice, hitherto obtaining, for the payment of the rent of any holding, the Tehsildar may, on application and after making a summary enquiry in the prescribed manner, give his award on such dispute and rent shall be payable in accordance with such award until it is set aside or modified in accordance with subsection (3).(3)Any person feeling himself aggrieved by an award given under sub-section (2) may bring a suit for its modification or for setting it aside on any ground whatsoever.(4)Where there is a dispute as to the mode of the payment of rest, namely, as to whether such rent is payable in cash or in hind or is based on an estimate or appraisement of the crop or on rates varying with the crop sown or with the harvest or harvest prices or partly in one such ways and partly in another or others of such ways, the landholder or the tenant may sue for a declaration of such mode.
