Section 12 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
12. Extinction of Khudkasht right
(I) Land shall cease to be Khudkasht -(i)upon failure of successor to the holder thereof, or(ii)upon transfer thereof in contravention of sub-section (2) of Section 10, or(iii)when it is let in contravention of section 1 1 , or(iv)when Khatedari rights accrue therein under the provisions of this Act or under any other law for the time being in force to any person other than the Khudkashtholder, or(v)upon the holder of Khudkasht becoming a Khatedar tenant under section 13.(2)Where land is transferred in contravention of sub-section (2) of section 13 the transferee shall become a Khatedar tenant thereof.
