Section 45(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Where a lease or sub-lease has once been Etranted [or extended] [Notification No. F2(11) Vidhi/2/20011. dated 1.4.2011- Rajasthan Gezzete Ext. Ord., pt. IV-A, dated 1.4.2011. p. 5(2)] for any term under sub-section (1) no further lease or sub-lease. as the case may be. in respect of the same land shall be granted within two years of the expiry of the first mentioned lease or sub-lease.
