Section 213(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)Notwithstanding anything contained in sub-section (3) where the Khatedar tenant whose interest is sold under this section is a member of a Scheduled Caste or a Scheduled Tribe preference among rival claimants belonging to any of the classes mentioned in clauses (a), (b) and (c) shall be given to the claimant of a particular class who is a member of a Scheduled Caste or Scheduled Tribe.
