Section 196(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)A grove-holder may also, by written agreement, grant a farm or lease for the collection or sale of the produce of his grove for a period not exceeding three years at a time and the rights and liabilities of such farmer or lessee shall be governed and regulated by, and shall be enforceable in revenue court of competent jurisdiction in accordance with the terms of such agreement.
