Section 189A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
189A. Devolution and transfer of interest of grantees at favourable rates and other rights
(1) The interest of a grantee at a favourable rate of rent is heritable and shall devolve in accordance with the personal law applicable to him.(2)Such interest shall be transferable in the same manner and to the same extent as the interest of a Khatedar tenant in his holding.(3)A grantee at a favourable rate of rent shall have in respect of his grant the same rights as regards improvements and trees as a Khatedar tenant has in respect of his holding and the provisions of Chapters VI and VII shall apply.(4)The provisions of Chapters VIII, X, XI, XV and XVI, shall apply as if such grantee were a Khatedar tenant:
