Section 17A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
17A. Maliks
Every Zamindar of Biswedar whose estate is vested in the State Government under the Rajasthan Zamindari and Biswedari Abolition Act, 1959 shall be a Malik within the meaning of section 29 of that Act in respect of any Khudkasht land in his occupation at the date of such vesting.
