Section 170(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the tenant appears and contests the claim for arrears, the notice shall on payment of the prior court-fee, be deemed to be suit for arrears of rent:Provided that-(i)In the event of such notice having been issued by the Tehsildar suo motu no court-fee shall be payable, and(ii)In the event of the Tehsildar not being competent to try the suit, papers shall be forwarded to the revenue court having jurisdiction.
