Section 62 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
62. Rights of tenants presumed to have abandoned their holding
(I) Nothing contained in section 60 and 61 shall affect the right of a tenant ceasing to cultivate and leaving the neighbourhood on account of some widespread calamity such as drought, famine epidemic or the like or for some other reasonable cause to regain possession of his holdings in the manner, within the period and subject to the conditions specified in sub-section (2).(2)Any such tenant may, within one year from the date of the service or publication of the proclamation issued under subsection (1) of section 61 apply in the prescribed manner to the Tehsildar for his re-instatement and the restoration of his holding, and if he satisfies the Tehsildar of his having left the neighbourhood on any such account or for any such reason as is specified in sub-section (1), possession over the holding entered upon and take possession of under sub-section section 61 shall be restored to him as if he had not so abandoned it subject to payment by him of all arrears of rent due from him on account of such holding till the date of such restoration including the period of abandonment:Provided that if the holding or any part thereof shall have under sub-section (4) section 61 :(i)been let to another tenant. the amount of rent due from such other tenant shall be deductible from the amount of such arrears. or(ii)been cultivated personally by the landholder. no rent shall be payable for the period of such cultivation.
