Section 22 in The Ajmer Tenancy and Land Records Act, 1950
22. Hereditary tenants.-
Subject to the provisions of section 23, every person who--(a)is, at the commencement of this Act, a tenant of land, not being an exproprietary tenant, an occupancy tenant or a sub-tenant or,(b)is, after the commencement of this Act, admitted as a tenant otherwise than as a sub-tenant, or otherwise than as a tenant to whom niji jot is let in accordance with the provisions of section 14, or(c)under the provisions of this Act, acquires hereditary rights, shall be called a hereditary tenant.Explanation.-- For the purposes of this section, the words "sub-tenant" shall not include a person who holds land from a relation, dependant or servant of the landholder or, in an estate mentioned in the Second Schedule, from a transferee of an interest in a holding or part thereof, whether the transfer was made before or after the commencement of this Act, unless such relation dependant, servant or transferee proves to the satisfaction of the court that he is a genuine tenant of such land or such holding or part thereof.
