Section 10 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
10. Private lands, buildings, wells, house-sites and enclosures.
(1)Notwithstanding anything contained in section 8-(a)(i)all open enclosures in the possession of the landowner used for agricultural or domestic purposes,(ii)all private buildings, places of worship, and wells situated in, and trees standing on, lands, included in such enclosures or house-sites, as are specified in clause (i) above, or land appertaining to such buildings or places of worship,(iii)all groves, wherever situate, belonging to or held by the landowner or any other person,(b)all private wells and buildings belonging to or held by the landowner or any other person, and(c)all tanks in the personal occupation of the landowner and used solely for irrigating the land referred to in sub-section (3) of section 6;shall continue to belong to, or be held by, such landowner or other person subject in the case of tanks, to the terms and conditions, if any, mentioned in the Covenant.(2)If any question arises whether any property is of the nature referred to in sub-section (1), it shall be referred to the Compensation Commissioner, who may, after holding the prescribed enquiry, make such order thereon as he deems fit.
