Section 31 in The Ajmer Tenancy and Land Records Act, 1950
31. Vacating of holding on extinction of right.-
Except as otherwise provided in this Act, when the interest of a tenant or sub-tenant is extinguished, he shall vacate his holding, but shall have, in respect of the removal of any crop the same rights as a tenant would have upon ejectment in accordance with the provisions of this Act.
