Section 197(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)The rent payable in respect of grove land by a sub-tenant to a grove holder shall be in cash and shall be such as may be agreed upon between him and his sub-tenant or failing such agreements as may be determined by a competent revenue court:Provided that any condition in an agreement under this sub-section for the delivery of a specified portion of the products for the personal use of the grove-holder in part payment of such rent shall be deemed to be valid.
