Section 104 in The Ajmer Tenancy and Land Records Act, 1950
104. Ejectment of person occupying land without title.-
(1)A person, other than a landholder mentioned in section 102, taking or retaining possession of a plot of land otherwise than in accordance with the provisions of this Act shall, on the application made to the sub-divisional officer, be liable to ejectment and also to pay damages.(2)Such application shall be made --(a)if the unauthorised occupation has existed from a date prior to the commencement of this Act ;(b)in any other case, within three years from the date when the unauthorised occupation first began.
