Section 30 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
30. Rights of tenants in estate.
(1)Subject to the provisions of Sections 15, 15-A, 15-B and 16 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) every tenant in an estate, other than a tenant of Khudkasht or a sub-tenant, shall, as from the date of vesting, be the khatedar tenant of the land comprised in his holding, unless he has acquired Khatedari rights therein before such date, and shall, as from the date of vesting pay to the State Government, until rents are settled in accordance with the provisions of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956), by way of rent therefor the same amount as he had been paying to the Zamindar or Biswedar immediately before such date but not exceeding twice the land revenue payable in respect thereof.(2)Upon a Zamindar or Biswedar becoming a [Malik] [Substituted and shall be deemed always to have been substituted vide Section 5 of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.] or his Khudkasht land under Section 29, every tenant of such Khudkasht shall be the sub-tenant of the land in his occupation holding under and from such [Malik] [Substituted and shall be deemed always to have been substituted vide Section 5 of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.].
