Section 197 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
197. Provisions as to rent
(1) Subject to the provisions in sub-section (2), the rent payable in respect of grove land by a grove-holder other than a holder of Khudkasht shall be in case and shall be such as may be agree upon or failing such agreement, as may be determined by a competent revenue court and the provisions of Chapter IX relating to determination and modification of rent shall apply as if such grove-holder were a Khatedar tenant.(2)Notwithstanding anything contained in sub-section (I), no rent shall be payable in respect of grove land by a grove-holder who has, before the commencement of this Act, acquired his holding permanently free of rent for the purposes of a grove on payment of a premium in lieu of rent :Provided that rent shall be payable in accordance with sub-section (I) by such grove-holder-(i)upon the commencement of this Act or upon the expiration of the period of thirty years from such acquisition, whichever may be later, if the premium paid by him exceeded ten times the annual rental of the holding then prevailing, or(ii)upon such commencement or upon the expiry of the period of fifteen years from such acquisition, whichever may be later, if the premium paid by him did not exceed ten times such annual rent.(3)The rent payable in respect of grove land by a sub-tenant to a grove holder shall be in cash and shall be such as may be agreed upon between him and his sub-tenant or failing such agreements as may be determined by a competent revenue court:Provided that any condition in an agreement under this sub-section for the delivery of a specified portion of the products for the personal use of the grove-holder in part payment of such rent shall be deemed to be valid.(4)The provisions of Chapter shall apply to grove-holder as they apply to Khatedar tenants.
