Section 91(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)The provisions of sections 62, 66, 67 to 77, 81, 87 to 90 and 108 to 112 shall apply to a biswadar in relation to a jagirdar or a muafidar, as it in such sections for the word 'tenant', the words 'biswadar' and for the words 'landlord' or 'landholder' the word 'jagirdar' or muafidar', as the case may be, and for the word "rent" the words "revenue payable by a biswadar", were substituted.
