Section 65(c) in Rajasthan Tenancy (Government) Rules, 1955
(c)If the requirements of the land-holder cannot be satisfied as provided in sub-clauses (a) and (b) above, then the land which forms the Jav of masonary well constructed by the land holder at his own expense, whether held by the tenant of Khudkasht or Ghair Khatedar Tenant, shall be proceeded against.
