Section 18(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)[ All persons who were allotted land on lease basis under and in accordance with notification No. F. 6(84) Revenue/VI/53, Dated 2-11-53 and have been in continuous possession of such land shall be eligible for conferment of Khatedari rights as if such lease holder were allotted land under the provision of these rules.] [Added by No. F. 6(18) Revenue/6/42/24. Dated 6-9-95: published in Rajasthan Gazette Pt 4(Ga). Dated 7-9-95. p. 1 12.]
