Section 149(7) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(7)Notice shall be issued to the parties that the award has been delivered and they shall be entitled to file objections to the award within one week of the date of service of such notice' and the Tehsildar shall after hearing such objections and making such further inquiry as may appear to be necessary; confirm, modify or set aside the award except as provided in sub-section (8) and, if any amount is found due, shall pass an order for the payment of such amount and costs, if any, and such order shall have the affect of a decree for arrears of rent.
