Section 177(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)If appearance is made within the time specified in the notice and the liability to ejectment is contested, the court shall, on payment of the proper court fees, treat the application to be plaint and proceed with the case as a suit:Provided that in the event of the application having been made by a Tehsildar in respect of land held directly from the State Government no court-fees --shall be payable.
