Section 92 in The Ajmer Tenancy and Land Records Act, 1950
92. Arrears deemed satisfied when tenant is ejected.-
Subject to the provisions of sub-section (2) of section 94, when a tenant is ejected from his holding for non-payment of arrears of rent, all arrears, whether decreed or not, and irrigation dues due in respect of such holding on the date of ejectment shall be deemed to have been satisfied.
