Section 174(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)Upon receipt of an application under sub-section (2), the court shall issue a notice stating the amount due under the decree and requiring the tenant within two months from the service thereof to pay such amount in court or in case of default to show-cause why he should not be ejected from his holding and to state whether in case an order for his ejectment is passed he claims compensation on account of any improvements made by him.
