Section 19 — Exproprietary tenants.
The Ajmer Tenancy and Land Records Act, 1950
Every person who-- (a) is, at the commencement of this Act, an exproprietary tenant in accordance with the provisions of the Ajmere Land and Revenue Regulation, 1877 (2 of 1877), or (b) acquires exproprietary rights in accordance with the provisions of this Act, shall be called an exproprietary tenant.Open in Lexace · Ask the AI about this section