[23
of 2023] [05th
September 2023] An Act further to amend the
Rajasthan Tenancy Act, 1955. Be it enacted by the
Rajasthan State Legislature in the Seventy-fourth Year of the Republic of
India, as follows:- (1)
This Act may be called the Rajasthan Tenancy
(Amendment) Act, 2023. (2)
It shall come into force at once. In section 48 of the
Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), hereinafter referred to as the
principal Act, after the existing sub-section (2) the following new sub-section
shall be added, namely:- "(3)
Any person, company or government entity
involved in the setting up of a power plant based on renewable energy on its
land may submit a proposal to the State Government to exchange any parcel of
land in its possession as a tenant and adjacent to the land used for setting up
of a power plant, with any parcel of government land falling within the land
used for setting up of a power plant. The State Government may on examining
such proposal, order for exchange of parcel of government land with the land
offered to be exchanged by such person company or government entity: Provided that the land to be
exchanged with the government land should be equivalent or higher in market
value as determined by competent authority. Explanation.- "market
value" means the market value as defined in clause (xxiii) of section 2 of
the Rajasthan Stamp Act, 1998 (Act No. 14 of 1999).". In sub-section (1) of
section 251-A of the principal Act, after the existing expression "widen
an existing way is granted" appearing at the end and before the existing
punctuation mark ".", the expression "or in lieu of payment of
compensation, on transfer of land in exchange of equal area in the name of such
tenant preferably having the same price and adjoining to his land" shall
be inserted.The
Rajasthan Tenancy (Amendment) Act, 2023