Section 10 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
10. Succession and transfer
(1) Khudkasht right shall evolve upon the person who succeeds to the estate of an estate holder.(2)Khudkasht right is not transferable except by exchange or by partition of the Khudkasht or by gift for the purpose of maintenance:Provided that nothing herein contained shall affect a transfer of Khudkasht right, lawfully made in the Abu, Ajmer and Sunel areas before the commencement of the Rajasthan Revenue Laws (Extension) Act, 1957 otherwise than in the manner permitted by this sub-section.(3)On exchange each party shall have the same right in the land received in exchange as it had in the land given by it in exchange.
