Section 36 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
36. Use of materials
Notwithstanding anything contained in this Act or any other law for the time being in force, ki tenant shall have the right to remove and utilise for any work in connection with his holding or residential house, stones or other materials lying on, or under the surface of his holding or obtained by digging during the course of making an improvement:Provided that the exercise of this right by tenants may be re:Dilated by rules ma by the State Government in this behalf.
