Section 140(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)If no payment is made under this section before the expiry of three years from the date on which a deposit is made the amount deposited may, in the absence of any order of a competent court to the contrary, be repaid to the deposit on his application and on his returning the receipt given by the Tehsildar under the provisions of section 139 or on his producing such other evidence of his having made the deposit as the court may consider sufficient.
