- In the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955). -(a)in section 5,-(i)in clauses (10) and (11), after the words "or a Zainindar", the words "or a landowner" shall be inserted,(ii)after sub-clause (d) of clause (22), the following new sub-clause shall be inserted, namely:-"(e) land or interest in land held by a landowner;"(iii)after clause (25), the following new clause shall be inserted, namely;-"(25-A) "landowner" shall mean the Ruler of a Covenanting State in Rajasthan holding an estate, as defined in clause (b) of section 2 of the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963 (Rajasthan Act 11 of 1964), under and in accordance with the settlement of his personal or private properties made in pursuance of the Covenant and finally approved by the Central Government;"(iv)in clause (41), after the words "the tenant thereof', the words "including a Malik or a tenant holding from a landowner" shall be inserted, and(v)after sub-clause (f) of clause (43), the following new sub clause shall be inserted, namely:-"(ff) a tenant holding from a landowner;"(b)in sections 44, 45 and 46, after the words "holder of khudkasht" the words "or a landowner" shall be inserted, and(c)in sections 65, 67 and 71 after the words "Government", the words "or a landowner" shall be inserted.
