Section 204(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If, between the first day of June, 1942 and the commencement of this Act, the landlord of an estate mentioned in the Second had ejected a tenant from his holding, otherwise than in accordance with the Ajmere Land and Revenue Regulation, 1877 (2 of 1877), such tenant may, within 2[nine months] of such commencement, apply to the tahsildar to be reinstated in such holding.
