Section 37B(d) in The Rajasthan Gram Dan Act, 1971
(d)if out of any land donated as contribution by a holder of land under second proviso to section 8 and which formed part of land pool under section 25 any portion of land was subsequently allotted by the Gram Sabha to any landless person or group of landless persons under sub-section (3) of section 26, the same shall continue to remain with the allottees or their legal representatives, as the case may be, and they shall be deemed to be gair-khatedar tenants of these lands from the date the same were allotted to them and they will be entitled to become khatedar tenants in accordance with the provisions of any law or rules for the time being in force:
