Section 117(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)Where there is a dispute as to the mode of the payment of rest, namely, as to whether such rent is payable in cash or in hind or is based on an estimate or appraisement of the crop or on rates varying with the crop sown or with the harvest or harvest prices or partly in one such ways and partly in another or others of such ways, the landholder or the tenant may sue for a declaration of such mode.
