Section 001 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
001.
Statement of Objects and Reasons Act No. 37 of 2013. - Proviso to sub-section (1) of 45 of the Rajasthan Tenancy Act, 1955 provides that for the purpose of agricultural operations in connection with such agro-processing and agri-business enterprise as may be approved in the prescribed manner by the State Government or any authority appointed by it, a holder of Khudkasht or a land owner may let or a Khatedar tenant may sublet whole or any part of his holding for a term of fifteen years and may extend such lease or sub-lease for a further period of fifteen years.To make easy availability of agricultural land for the purpose of plantation of Prosopis Juliflora or any other like plantation to be used for generation of electricity it had been decided to amend the aforesaid proviso to sub-section (1) of Section 45.Since the Rajasthan Legislative Assembly was not in session and the circumstances existed which rendered it necessary for the Governor of Rajasthan to take immediate action, she, therefore, promulgated the Rajasthan Tenancy (Amendment) Ordinance, 2013 (Ordinance No. 18 of 2013) on 2nd August, 2013, which was published in the Rajasthan Gazette, Part IV (B) Extraordinary, dated 5th August, 2013.This Bill seeks to replace the aforesaid Ordinance.Hence the Bill.Received the assent of the President on the 14th Day of March, 1955An Act to consolidate and amend the law relating to tenancies of agricultural lands, and to provide for certain measures of land reforms and matters connected therewith.Be it enacted by the Rajasthan State Legislature in Sixth year of the Republic of India as follows-
