Section 172 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
172. Tenants claim for Compensation on appearance
Notwithstanding any thing to the contrary contained in section l64 and 165, when the tenant appears in response to the notice served on him under section 169, he shall be asked whether he makes any claim for compensation on account of improvements in case an order of ejectment is passed against him, and, if he makes such claim, the Tehsildar shall forward the case for decision to the Sub-Divisional Officer.
