Section 19(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)in respect of land in which rights accrue to him under sub-section (1) or subsection (I-A) or sub-section (1-AA) (a)every tenant of Khudkasht in relation to the estate-holder who let out such Khudkasht,(b)and every sub-tenant, in relation to(i)the State Government, if his tenant-in-chief held the land sub-let by the latter from the State Government, or(ii)the estate-holder, if such tenant-in-chief held such land from an estate-holder,shall, as from date of accrual of Khatedari Rights be entitled to all rights conferred and be subject to all liabilities imposed, on a Khatedar tenant by this Act.
