Section 187(6) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(6)To a suit for possession under this section every person ejecting the plaintiff or keeping him out of possession as well as the person, if any put in possession of the whole or a part of the holding after such ejectment by the person who ejected the plaintiff shall be joined as defendant and in passing a decree for possession, court shall order that the person in such possession shall be ejected therefrom :Provided that the court instead of ordering ejectment of such person may, in case he has before the service upon him of summons for the first hearing fixed for the suit, sown the holding or part, declare him to be the sub-tenant of the plaintiff in respect of such holding or part for that harvest only.
