In exercise of the powers conferred by section 257
of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), the State Government
hereby makes the following rules further to amend the Rajasthan Tenancy
(Government) Rules, 1955 and orders with reference to the proviso to
sub-section (1) of section 259 of the said Act that the previous publication of
these amendment rules is dispensed with as the State Government considers it
necessary that they should be brought into force at once, namely:- (1) These rules may be
called the Rajasthan Tenancy (Government) (Amendment) Rules, 2021. (2) They shall come into
force at once. In
the first proviso to sub-rule (1) of rule 7 of the Rajasthan Tenancy
(Government) Rules, 1955, the existing expression " if the area of such
land does not exceed 2 hectares" shall be deleted.RAJASTHAN
TENANCY (GOVERNMENT) (AMENDMENT) RULES, 2021
PREAMBLE