Section 24AA in Rajasthan Tenancy (Government) Rules, 1955
24AA.
[(1) Exchange of lands by the tenants of the same class, holding lands directly from the State Government may, with the mutual consent of such tenants in writing, be allowed by the Tehsildar of the tehsil in which such lands are situated, or by the Collector of the district if such lands are situated in different tehsils of the same district.] [Substituted by Notification Dated 27-8-1958, Published in Rajasthan Government Gazette, Part IV(C), Dated 11-9-1958.](2)Where land is held by any tenancy from the State Government the Government or any officer authorised by it in this behalf may, with consent of such tenant, give him any other land in exchange for the land let out to him.
