Section 6(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)Notwithstanding as aforesaid-(i)all groves wherever situated and recorded in the annual registers before the date of vesting as belonging to and being held by the Zamindar or Biswedar or other person and the land under such groves shall be deemed to be settled with him by the State Government on such terms and conditions as it may determine, and(ii)all tanks, ponds and embankments belonging to and held by the Zamindar or Biswedar or any other person-(a)which are situate on Khudkasht land or on any other land not being a village site, and(d)in which no other person has any right of irrigation,shall continue to belong to and be held by the Zamindar, Biswedar or other person to whom they actually belong:Provided that if the bed of any such tank, pond or embankment is under the personal cultivation of the Zamindar, Biswedar or other person, the land under such tank, pond or embankment shall be deemed to be settled with him by the State Government on such terms and conditions as it may determine.
