(2)The register shall also specify the estate-holders (if any) holding land as khudkasht in accordance with the provisions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) (or any other law or enactment for the time being in force in the whole or any part of the State, and shall state with respect to such land the number of years during which they have so held it.
