Section 49A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
49A. Special provision for exchange by members of scheduled castes or scheduled tribes
Notwithstanding anything contained in section 48 and 49, no tenant who is a member of a scheduled caste or scheduled tribe shall have the right to exchange his holding under any of those sections for land which is included in the holding of a person who is not a Member of a scheduled caste or scheduled tribe and an application under section 49 shall be rejected if it contravenes the provisions of this section.
