Section 45 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
45. Restrictions on letting and subletting.
(1) No holder of Khudkasht shall let and no Khatedar tenant or his mortgagee shall sub-let the whole or any part of his holding at any one time for a term exceeding five years :[Provided that for the purpose of agricultural operations in connection with such agro-processing and agri-business enterprises as may be approved in the prescribed manner by the State Government or any authority appointed by it [or for the purpose of plantation of Prosopis Juliflora or any other like plantation to be used for generation of electricity] [Added by Notification No. F2(11) Vidhi/2/20011. dated 1.4.2011- Rajasthan Gezzete Extra ordinary , part IV-A, dated 1.4.2011. p. 5(2)] a holder of Khudkasht or a land owner may let or a Khatedar tenant may sub-let whole or any part of his holding for a term of fifteen years and may extend such. lease or sub-lease for a further period of fifteen years].[Provided further that for the purpose prescribed by the State Government under sub-section (5A) of section 90-A of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), a holder of Kudhkast or a land owner may let or a Khatedar tenant may sub-let whole or any part of his holding for a term upto thirty years and may extent such lease or sub-lease for a further period of ten years.] [Added by Act No. 17 of 2014, dated 7.10.2014.](2)Where a lease or sub-lease has once been Etranted [or extended] [Notification No. F2(11) Vidhi/2/20011. dated 1.4.2011- Rajasthan Gezzete Ext. Ord., pt. IV-A, dated 1.4.2011. p. 5(2)] for any term under sub-section (1) no further lease or sub-lease. as the case may be. in respect of the same land shall be granted within two years of the expiry of the first mentioned lease or sub-lease.(3)No Gair Khatedar tenant shall sub-let the whole or any part of his holding for a term exceeding one year.(4)No sub-tenant or tenant of Khudkasht shall sub-let the whole or any part of his except in circumstances mentioned in Section 46.
