Section 120(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)A grantee may—(i)obtain a declaration of his status;(ii)make improvements and claim compensation therefore;(iii)plant trees;(iv)claim reinstatement in his holding, if wrongfully dispossessed; and(v)eject a person taking or retaining possession of his land in contravention of the provisions of this Act and claim damages, and the respective provisions of the Act relating to such matters shall, mutatis mutandis, apply to him as they apply to a hereditary tenant.
