Section 157 in The Ajmer Tenancy and Land Records Act, 1950
157. Determination of rent on partial ejectment.—
When a tenant is ejected under an order of a court from a part only of his holding which is assessed to fixed money rent, or being entitled to surrender a part of such holding legally surrenders such part, either he or his landholder may apply for the determinations of the rent of the remainder.
