Section 117(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)No claim shall be entertained for the resumption of a grant—(a)in khalsa area, if such grant has been held from a date prior to 1818; or(b)in any other part of the State, if such grant has been held from a date prior to 1874; or(c)which is hereditary and was made out of personal regard for the grantee or in lieu of his past services and loyalty to the grantor and big family; or(d)which is held unconditionally; or(e)which is not resumable under the terms of the grant; or(f)to a charitable institution or for the maintenance of a sacred building so long as such institution or building exists.
