Section 98(4) in The Ajmer Tenancy and Land Records Act, 1950
(4)The sub-divisional officer may--(a)on the application of the tenant, extend the time for the payment of the decretal amount for a period, not exceeding two months from the date of such order; or(b)allow payment into court of such amount by instalments and specify the time for payment thereof; or(c)confirm the order of ejectment.
