Section 189 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
189. Liability of grants at favourable rate of rent to enhancement
(1) Notwithstanding anything to the contrary contained in any law for the time being in force or in any custom or usage having the force of Law or in the terms or conditions of any order in instrument, every grant at a favourable rate of rent, not being a village service grant, shall be liable on application to enhancement of rent in accordance with the sanctioned rent-rates consistently with the provisions of Chapter IX.(2)Upon such enhancement the grantee at a favourable rate of rent shall be deemed to be a Khatedar tenant.
