Section 60(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the person so left in-charge is a person-(i)on whom, in the event of the tenant's death, the tenant's interest would devolve, or(ii)who is to manage the holding for the benefit of the person on whom, in the event of the tenant's death, the tenant's interest would devolve, the tenant shall on expiry of a period of seven years lose his interest in his holding unless he, within such period, resumes cultivation thereof, and such interest shall devolve on the person on whom the tenant's interest would devolve in the event of his death.
