Section 4(38) in The Ajmer Tenancy and Land Records Act, 1950
(38)"stable land" means land which, because of facilities of irrigation, quality of the soil or other advantages, is capable of being regularly cultivated, and is demarcated as stable land by the rent-rate officer, or any other authority, appointed for the purpose, and, subject to the foregoing provisions includes--(i)land in the bed of a tank or nadi which dries up in time for the rabi sowing, and(ii)mal, gormia or parabund-barani:Provided that, until such time as demarcation is made, the provisions regarding demarcation shall not be deemed to be a part of this clause;Explanation.-- A land which is capable of being regularly cultivated shall not cease to be so regarded if, in any year, it has been left fallow, or could not be cultivated on account of failure of rainfall or for any other reason ;
