Section 2(m) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(m)[ "Ghair Dakhilkar Tenant" means a tenant (other than a Biswedar or any member of his family of an occupancy tenant or a tenant enjoining Mourusi or Khatedari rights) who has been in continuous possession of Biswedari land on or before the date of abolition of the Biswedari estates in the Paintalisa area (i.e. 15-11-1959) and who has been recorded as such in the "Misal Bandobast" or other Revenue records, provided that such land has not been in possession of any other person during the period mentioned in Condition No. 9] [Substituted by Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.].
