Section 4(14) in The Ajmer Tenancy and Land Records Act, 1950
(14)"istimrari estate" means an estate in respect of which an istimrari sanad has been granted by the Chief Commissioner before the commencement of the Ajmer Land and Revenue Regulation, 1877 (II of 1877) ; and "istimrari" means a person to whom the revenue of any land has been assigned under a sanad issued by the Chief Commissioner before the commencement of the Ajmer Land and Revenue Regulation, 1877 ;
