Section 6 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
6. Khatedari Rights in estates.
(1)Every person who, at the commencement of this Act, is or so, entered in the revenue records as a tenant or a tenant of Khudkasht, but not as a sub- tenant, of any land forming part of an estate shall, unless he had become a Khatedari tenant thereof previously to such commencement by virtue of any law or otherwise, be deemed to be the Khatedar tenant of such land holding from the landowner of the estate:Provided that Khatedari rights under this sub-section shall not accrue to any person to whom land is or has been let out temporarily in the Gang Canal, Bhakra, Chambal, Jawai or Rajasthan Canal Project Area: and no Khatedari rights shall accrue if the land belongs to any of the categories specified in section 16 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).(2)In respect of land under the personal cultivation of the landowner and in which there are no tenants, the landowner shall, as from the date of vesting, be the Khatedar tenant thereof:Provided that nothing in this sub-section shall affect the provisions contained in Chapter III-B of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).[Chapter-IV] [Substituted by Rajasthan 15 of 1975.] Acquisition of Estates
