Section 14(iii) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(iii)A sub-tenant of a land owner or a land holder holding tenure Khatas under proprietary, Mauroosie or Khatedari rights [who holds twenty five bighas or more of land in his sub-tenancy and is not liable to ejectment from his sub-tenancy lands] [Substituted by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] under the provisions of the Rajasthan Tenancy Act, 1955, or any other law for the time being in force in the area.]
