Section 115 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
115. Fixation of tent
(1) When no rent has been agreed upon and any person has been admitted to the occupation of land by any person entitled to admit or permit him with the intention that a contract of tenancy should thereby be effected, the person so admitted, or person entitled so to admit or permit him, may sue to have the rent of such land fixed in accordance with the provisions of this Act and for a decree for arrears of such rent.(2)A decree passed in a snit under sub-section (1) shall take effect from such date as the court may direct.
