Section 29 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
29. Khatedari rights in khudkasht land.
- [(1) As from the date of vesting of an estate, the Zamindar or Biswedar thereof shall be a Malik of any khudkasht land in his occupation on such date and shall, as such Malik, be entitled to all the rights conferred and be subject to all the liabilities imposed on a khatedar tenant by or under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and] [Substituted and shall be deemed always to have been substituted vide Section 5-A of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.](2)If there are more persons than one having interested in land held as Khudkasht immediately before the date of vesting, all such persons shall be deemed to be [co-Maliks thereof] [Substituted vide Section 5-B of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960].[x x x] [Omitted vide Section 5-B of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.][x x x] [Omitted vide Section 5-B of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.]
