105. Rights of tenants under section 31, Rajasthan Act 3 of 1955, not affected.
- Nothing in section 95, 96, 97, 98 and 102, shall in any way affect, take away or abridge the right conferred on tenants by section 31 of the right conferred on tenants by section 31 of in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), to possess in the abadi of a village a site for a residential house free of charge.
