140A. Procedure in dispute relating to Khudkasht entries.
(1)Notwithstanding anything contained in section 125 and 136, where a dispute arises as to the correctness or otherwise of any entry in the record of rights relating to Khud-kasth in respect of any Bir or Jore which was used by a Jagirdar as a grass preserve and let out for grazing either after the grass was cut or removed or before, with or without any grazing fee, the decision of such dispute shall be based on possession of the particular piece of land as Khudkasht in accordance with the provisions of the law for the time being in force regulating and governing the allotment and demarcation of land as Khudkasht :Provided that no such entry shall be liable to be called in question if the total area of Khudkasht in the possession of the Jagirdar does not exceed twice the minimum area prescribed for the purposes of clause (a) of sub-section (1) of section 180 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).(2)An application or proceeding under sub-section (1) for the correction of an entry relating to Khudkasht made in the record of rights on or before the commencement of the Rajasthan Land Revenue (Amendment) Act, 1959 may be presented or started within five years from the date of such commencement and not later.
