Section 16(6) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(6)Tire initial allotment of land shall be on Ghair Khatedari tenure but on full payment of the price and compensation referred to in sub-rule (5) by the allottee, he shall be conferred Khatedari rights and become entitled to all the rights and subject to all the liabilities of a Khatedari tenant under the Rajasthan Tenancy Act, 1955.
