Section 204(3) in The Ajmer Tenancy and Land Records Act, 1950
(3)The tahsildar shall, after hearing the parties and making such other inquiry as he deems fit,order—(i)if such holding is in the possession of the landlord, that the applicant be reinstated in such holding; and(ii)if such holding is held by a tenant, that an area of the land mentioned in clause (ii) of sub-section (2) or any other land in the possession of the landlord which is approximately equal in value to the holding from which the applicant was so ejected be allotted to him and demarcated on the spot.
