Section 2(vi) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(vi)"Landless tenant" means a bona fide agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally and does not hold any land under Proprietary, Mauroosie or Khatedari rights in his own name or in the name of any member of his joint family and is not a sub-tenant of any land owner or land holder holding Khatas under Proprietary, Mauroosie or Khatedari tenures, not liable to ejectment under the provisions of the Rajasthan Tenancy Act, 1955 or of any law for the time being in force in the area, in which the land situated:
