Section 36(4) in The Ajmer Tenancy and Land Records Act, 1950
(4)No order of exchange shall be passed under this section--(a)in respect of land which is cultivated by a non-occupancy tenant, or is burdened with any lease, mortgage or other encumbrance; or(b)between persons who are not landlords, or tenants of the same landlord, or who do not stand to one another in the relation of landlord are tenant.
