Section 47A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
47A. Provision in relation to certain transfers in the Abu, Ajmer and Sunel areas
W Nothing contained in the foregoing provisions of this Act relating to transfers of agricultural tenancies shall apply to the sale. mortgage. lease. sublease or other transfer of kind on a tenant's holding in the Abu. Ajmer or Sunel area lawfully effected before the commencement of the Rajasthan Revenue Laws (Extension) Act. 1957 and the rights and liabilities of the parties to every such transfer shall, notwithstanding anything contained in this Act continue to be governed by the terms of such transfer and by the law in relation there to prevailing immediately before such commencement. (2) The provisions of sub-section (2) of section 43-A shall mutatis-mutandis apply in respect of the enforcement of every such right or liability.Exchange of Tenancies
