Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101] [Entire Act] Union of India - Subsection Section 101(2) in The Ajmer Tenancy and Land Records Act, 1950 (2)If the tenant admits his liability to ejectment, or has not appeared within such period, the tahsildar shall pass an order for his ejectment.
