Section 196 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
196. Devolution and transfer of interest
(1) The interest of a grove-holder shall devolve according to the personal law applicable to him.(2)A grove-holder shall have the right to transfer the whole or a part of his holding by sale, gift or mortgage and the restrictions imposed on such transfers by Khatedar tenants shall not apply :Provided that, in the case of a transfer by mortgager such transfer shall be in the form of a usufructuary mortgage for a period not exceeding twenty years and the provisions of sub-section (2) and (3) of section 43 shall apply thereto.(3)A grove-holder may sublet the whole or any part of his holding and the restrictions imposed on sub-letting by section 45 shall not apply :Provided that no sub-tenant of grove-holder shall have any of the rights conferred by this Act on sub-tenants, other than those conferred on him under the provisions of this Chapter.(4)A grove-holder may also, by written agreement, grant a farm or lease for the collection or sale of the produce of his grove for a period not exceeding three years at a time and the rights and liabilities of such farmer or lessee shall be governed and regulated by, and shall be enforceable in revenue court of competent jurisdiction in accordance with the terms of such agreement.
