Section 19 in The Ajmer Tenancy and Land Records Act, 1950
19. Exproprietary tenants.-
Every person who--(a)is, at the commencement of this Act an exproprietary tenant in accordance with the provisions of the Ajmer Land and Revenue Regulation, 1877, or(b)acquires exproprietary rights in accordance with the provisions of this Act,shall be called an exproprietary tenant.
