Section 192 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
192. Power to place village servant or his successor in possession
(1) If a village servant is ejectment from his grant or dies, the Tehsildar shall place his successor-in-office on the latter's application in possession thereof.(2)If a village servant losses possession of his grant otherwise than in accordance with the provisions of this Act, the Tehsildar may, on application, reinstate him in the possession of such grant and may eject any person who may then be in possession thereof.
