Section 20(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)If the whole of the interest of a sole proprietor of a village or of a specific area thereof is transferred, either by foreclosure or sale in execution of a decree or order of a civil or revenue court, or by voluntary alienation, otherwise than (a) by gift or (b) by exchange of specific areas between co-shares of the village, he shall become an exproprietary tenant of the whole of his khudkasht in such village or area without he his cultivated continuously for three years or more at the date of such transfer, and shall be entitled to hold the same at a rate payable by an exproprietary tenant under sections 63 and 64.
