Section 20 in The Rajasthan Colonisation Act, 1954
20. Special conditions applicable to certain Khatedar tenants.
- Notwithstanding anything contained in any law or in any statement of conditions issued under this Act, a tenant who has previously to the commencement of this Act acquired rights in any land to which this Act for the time being applies, shall in respect of such land be bound by the conditions set out in the Schedule to this Act.
