Section 6(a) in The Ajmer Tenancy and Land Records Act, 1950
(a)to possess, in the village in which his holding in situated, a site on which he may build one residential house for himself and his family and, when necessary, to repair and rebuild it, to sell the materials of such house and, with the written consent of the landlord, to transfer the right of residence therein to any tenant of such village;
