Section 18(a) in The Ajmer Tenancy and Land Records Act, 1950
(a)other than a person to whom the provisions of section 7 of the Ajmer Land and Revenue Regulation, 1877 (II of 1877) apply, who before the commencement of this Act, was admitted to the occupation of land and who has, before such commencement, sunk a well, reclaimed or otherwise developed such land, or
