Section 6(1) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(1)Notwithstanding anything contained in Section 5:-(a)all house-sites purchased by the Zamindar or Biswedar or by his predecessor-in-interest or by any other person for valuable consideration,(b)all places of worships or wells situated in such house-sites as are mentioned in clause (a) and in Khudkasht land belonging to and held by the Zamindar or Biswedar or any other person at the date of vesting,(c)all private houses and all nohras or enclosures attached thereto, provided that such nohras or enclosures are in continuous possession of the Zamindar or Biswedar since, the first day of January, 1953,(d)all land covered by such places of worship, wells, houses and nohras or enclosures, and(e)all trees belonging to the Zamindar or Biswedar or any other person and standing on house sites mentioned in clause (a) and on Khudkasht land,shall continue to belong to and be held by such Zamindar or Biswedar or other person:Provided that nothing contained in this sub-section shall affect such rights of the public in respect of the places of worship and well as they were enjoying on the date immediately preceding the date of vesting.
