Section 95(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A landholder may enter upon possession of a holding or part thereof from which a tenant is ordered to be ejected :Provided that he shall not enter upon such holding or part unless --(a)in a case to which the proviso to sub-section (1) of section 94 applies, the tenant has gathered and removed the crop in due course of husbandry ; and(b)the amount of compensation, if any, awarded by the court has been paid into court or adjusted in accordance with the provisions of sub-section (2) of section 94.
