Section 30(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)Upon a Zamindar or Biswedar becoming a [Malik] [Substituted and shall be deemed always to have been substituted vide Section 5 of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.] or his Khudkasht land under Section 29, every tenant of such Khudkasht shall be the sub-tenant of the land in his occupation holding under and from such [Malik] [Substituted and shall be deemed always to have been substituted vide Section 5 of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.].
