Section 5(18) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(18)"Ijara or Theka" shall mean a farm or lease granted for the collection of rent, the area to which an Ijara or Theka relates shall be called the "Ijara or Theka area" And an "Ijaradar" or "Thekadar" shall mean the person to whom an Ijara or Theka is granted;
