Section 196(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)A grove-holder may sublet the whole or any part of his holding and the restrictions imposed on sub-letting by section 45 shall not apply :Provided that no sub-tenant of grove-holder shall have any of the rights conferred by this Act on sub-tenants, other than those conferred on him under the provisions of this Chapter.
