Section 6(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(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
