Section 197(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Notwithstanding anything contained in sub-section (I), no rent shall be payable in respect of grove land by a grove-holder who has, before the commencement of this Act, acquired his holding permanently free of rent for the purposes of a grove on payment of a premium in lieu of rent :Provided that rent shall be payable in accordance with sub-section (I) by such grove-holder-(i)upon the commencement of this Act or upon the expiration of the period of thirty years from such acquisition, whichever may be later, if the premium paid by him exceeded ten times the annual rental of the holding then prevailing, or(ii)upon such commencement or upon the expiry of the period of fifteen years from such acquisition, whichever may be later, if the premium paid by him did not exceed ten times such annual rent.
