Section 5(2) in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955
(2)By minor successor - if the tenant leaves only a minor son or sons son only the grant may be allowed by the Collector to continue in his favour till such son or sons son has attained an age of 21 years or has attained such academic qualifications as would qualify him as a literate for the purposes of this statement whichever is earlier, but during the period of his minority the Collector shall appoint a literate guardian for the purposes of these conditions on such remuneration as he may deem proper, to manage the grant during the minority;
