Section 181 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
181. Application and notice
(1) An application for ejectment under section 180. shall be made between the first day of July and 30th day of September and not otherwise.(2)Every application under sub-section 11) shall state the ground on which ejectment is applied for.(3)On an application being made in accordance with the forgoing sub-sections, a . notice shall, on payment of the prescribed fee, be served on the tenant or sub-tenant in the prescribed manner informing him that if he desires to dispute the ejectment he must contest the notice within thirty days of its being served on him.
