Section 31(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Subject as aforesaid and notwithstanding any thing to the contrary contained in sections 95, 96, 97, 98 and 102 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) agricultural worker or an artisan who may have been permanently residing in the abadi of a village for a ten years or more shall also have the right, free of charge, to possess in the abadi of that village a site for a residential house and the provisions contained in the second proviso to subsection (1) shall apply.Explanation For the purpose of sub-section (2) (a)agricultural worker shall mean a person who is not a tenant but works as a labour on the field or fields of a tenant lying within the village of his residence; and(b)"artisan" shall include a blacksmith, a carpenter, a cobbler. a potter and a weaver.
