Section 24E in Rajasthan Tenancy (Government) Rules, 1955
24E. [ Minimum areas. - The minimum areas for the purpose of sub-section (1) of Section 53 of the Act shall be five acres:
Provided that where a tenant has Class I irrigated land such minimum area shall be 2.5 acres.] [Substituted by No. F. 6(23) Revenue/Gr. IV/79/60, Dated 2-9-1986, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 18-9-1986, p. 165.]Explanation. - Class I irrigated land shall mean land under assured irrigation capable of growing at least two crops in a year.
