Section 48 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
48. Exchange of land
(1) Tenants of the same class may exchange land which they hold from the same landholder with the written consent of such landholder or which they hold from different landholders with written consent of all such land holders.(2)A landholder may in agreement with a tenant given such tenant land other than land which is let, in exchange for land which is included in such tenant's holding.
