Section 179 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
179. Suit for compensation, etc.
Notwithstanding anything in section 177 a landholder may, in lieu of issuing or applying for the issue of notice for ejectment, sue:(a)for compensation, or(b)for an injunction without compensation or,(c)for the repair of the damage or waste with or without compensation.
