Section 174(8) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(8)If the tenant does not appear in response to the notice issued under sub-section (2) or he appears but does not pay the decretal amount or does not apply under sub-section (5) for extension of time or for permission for payment by instalments or, having so applied, does not pay the decretal amount within the extended time or by fixed instalments or does not claim non-liability to ejectment under subsection (6), or sub-section (7) or if the mode of execution specified by the tenant under sub-section (6) has proved infructuous or his claim under sub-section (7) has been rejected, the court shall pass an order that he be ejected from his holding:Provided that, where the court seized of the proceedings under this section is inferior in grade of an Assistant Collector it shall not pass the order for such ejectment but shall submit the proceedings for the orders of the Assistant Collector who shall, after perusing the same and making such further enquiry and 'taking such further action as he may consider necessary and proper in the circumstances of the case either reject the application for ejectment or pass an order for the ejectment of the tenant from his holding.
