Section 182 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
182. Procedure subsequent to the issue of notice
(1) If a tenant or sub-tenant on whom a notice is served under section 181 appears and admits his liability to ejectment, the court shall pass an order for his ejectment but he shall not be liable for any costs :(2)If the tenant or sub-tenant does not appear within the period prescribed by such notice the court shall pass an order for his ejectment:Provided that such tenant or sub-tenant may within thirty days from the date of such order, apply for setting it aside and if satisfies the court that either the notice was not served on him or he had sufficient cause for non-appearance within the period prescribed by the notice, the court shall set aside the order and shall proceed to hear the application in the manner hereinafter prescribed.(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.(4)to a decree or order passed under this section, the provisions of sub-section (1) of section 178 shall apply.(5)Where an estate-holder who has been a member of the Armed Forces of the Union seeks the ejectment of his tenant of Khudkasht or Gair-Khatedar tenant, or where a Khatedar tenant having been such a member seeks the ejectment of his subtenant under clause (a) or clause (d) of sub-section (1) of section 180, then, notwithstanding anything contained in the provisos to those clauses or in section 19, the court may direct by such decree or order that the tenant of Khudkasht or Gair-Khatedar tenant or as the case may be, the sub-tenant shall be, ejected from the whole of his holding or, as the case may be, from a portion, if it does not exceed the ceiling area applicable to such estate holder or such Khatedar tenant.
