Section 194(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Subject to the provisions of section 63 which shall apply, so far as may be to a grove-holder as they apply to a tenant, the rights of a grove-holder shall subsist so long as grove land retains its character as such, and on such land ceasing to be groveland, the grove-holder shall become a Khatedar tenant thereof.
