Section 23 in The Ajmer Tenancy and Land Records Act, 1950
23. Land in which hereditary rights shall not accrue.-
Notwithstanding anything in this Act, hereditary rights shall not accrue in--(i)unstable land, or(ii)grove-land, pasture-land, bir, or land, covered by water, used for the purpose of growing singhara or other produce, or(iii)land used for casual or occasional cultivation in the bed of a river or a stream, or(iv)land acquired or held for a public purpose or for a work of public utility, or(v)the khudkasht of a landlord who is serving in the military, naval or air forces of India, so long as he remains in such service and for two years after the cessation of such service :Provided that where there are several co-shares in such khudkasht and not all of them are in such service, the provisions of this clause shall apply only when the co-shares who are not in such service belong to one or more of the following classes, namely, females, minors, lunatics, idiots or persons incapable of cultivating by reason of blindness or physical infirmity, or confinement in prison.
