Section 118 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
118. Commutation of rent
(1) Where rent has hitherto been paid in kind or is based on an estimate or appraisement of the crop or on rates varying with the crop sown or with the harvest or harvest prices or partly in one of such ways and partly in another or others of such ways, the landholder other than the State Government or the tenant may sue for commutation of such rent to a fixed money rent and the court may pass such orders in the case it deems fit, provided that in a suit which the landholder is the plaintiff, and a plea is raised by the tenant that the cultivated area of the produce of the holding is exceptionally liable to fluctuation by reason of damage by wild animals, flooding and if the court considers that commutation is undesirable, it may dismiss the suit.(2)A decree passed in a suit under sub-section (1) shall take effect from the commencement of the agricultural year next following that in which such decree is passed unless the court for special reasons to be recorded directs that it shall take effect from some earlier or later date to be specified.(3)hi case of land held by a tenant directly from the State Government no suit shall be necessary for commutation of rent and the tenant may apply for such commutation to the Assistant Collector and in that case the other provisions of this section shall apply t) such application.
