Section 137 in The Ajmer Tenancy and Land Records Act, 1950
137. Decision of disputes.—
All disputes affecting the entries in the annual registers shall be decided in the following manner:—(i)those relating to entries to be made in the khewat, on the basis of possession or, if possession is doubtful, on the basis of summary inquiry into the question of title;(ii)those relating to class or tenure of any tenant, the rent payable by him or any other matter to be recorded in the khatauni, in accordance with the provisions of this Act and the terms of the lease, if any, so far as they are consistent with such provisions; and(iii)those relating to boundaries, on the basis of the survey map, and in case one was not prepared or is not available, on the basis of actual possession.
