Section 116 in The Ajmer Tenancy and Land Records Act, 1950
116. Interpretation.—
(1)A rent-free grant means a grant by a landlord of a right to hold land rent-free with or without consideration.(2)A grant of land at a favourable rate of rent means a grant held at a rent which, at the time when such grant was made, was below the rent generally payable by a tenant-at-will for land of the same class in the neighbourhood.(3)A village service grant means a grant made rent-free or at a favourable rate of rent on condition of rendering any service to the village community.
