Section 5(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(5)"Biswedar" shall mean a person on whom a village or portion of a village in any part of the State is setelled on the Biswedari system and who is recorded as Biswedar or as an owner in the record of rights and shall include a Khatedar in the Ajmer area;
