Section 182(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)If within the period prescribed the tenant or sub-tenant appears and contests his liability to ejectment the court shall, on payment of the proper court fees, treat the application to be a plaint and proceed with the case as a suit:Provided that in the event of the application having been made by a Tehsildar in respect of land held directly from the State Government, no court-fee shall be payable.
