Section 7(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)The provisions of this section and of section 6 and 62 shall, so far as they are applicable, apply to a rent-free grantee, a grantee at a favourable rate of rent, of holder of village service grant, and an artisan or a village-workmen, paid in cash or kind, for wok connected with agriculture as they apply to a hereditary tenant.
