Section 116 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
116. Determination of rent' on partial ejectment or surrender
When a tenant is ejected from a part only of his holding under an order of decree of a court, or legally surrenders such part, either he or the landholder other that the State Government may at any time apply to the court, in which the suit for ejectment would lie for the determination of the rent of the remainder.
