Section 5(23) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(23)"Khudkasht" shall mean land in any part of the State cultivated personally by in estate holder and shall include(i)land recorded as Khudkasht, Sir, Havala, Niji-jot, Gharkhed in settlement records at the commencement of this Act in accordance with law in force at the time when such record was made, and(ii)land allotted after such commencement as Khudkasht under any law for the time-being. in force in any part of the State.
