Section 61(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)The Tehsildar or landholder, as the case may be, may enter upon and take possession of the holding if in response to the proclamation—(i)no appearance is made or no reasonable cause to the contrary effect is shown either by the tenant who is presumed to have abandoned the holding or by any person on behalf of such tenant or on his own behalf, within a period of sixty days from the date of the service or publication of the proclamation, or(ii)an objection to such entry and possession is lodged within the period aforesaid and is rejected.
