Section 63(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)The extinction of the interest of a tenant shall operate to extinguish the interest of any sub-tenant holding under him :Provided that in every case not being a case specified in clause (iii) of sub-section (1). such -sub-section shall unless he himself has also been ejected or has become or is liable to ejectment under any provision of this Act or any other law for the time being in force or unless he shall ha e been admitted to his holding otherwise than in accordance with law. have the right to apply for the acquisition of his right of his tenant-in-chief in such holding and in the improvements therein on payment of compensation determinable in accordance-with sections 23. 24 and 25.
