Section 106 in The Ajmer Tenancy and Land Records Act, 1950
106. Consequences of failure to file application under section 102 or 104.-
If no application under section 102 or 104 is made within the period of limitation prescribed thereof, and the person ejecting the tenant from, or taking or retaining possession of, land, otherwise than in accordance with the provisions of this Act, cultivates such land, such person shall become--(i)if the possession proprietary interest in such land, khudkasht-holder ; or(ii)if he does not possess proprietary or tenancy interest in such land, a hereditary tenant.
