Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Tenancy (Amendment) Act, 2011 13 of 2011 [31 March 2011] CONTENTS 1. Short title and commencement 2. Amendment of Sec. 45, Rajasthan Act No. 3 of 1955 Rajasthan Tenancy (Amendment) Act, 2011 13 of 2011 [31 March 2011] PREAMBLE An Act further to amend the Rajasthan Tenancy Act, 1955. Be it enacted by the Rajasthan State Legislature in the Sixty- second Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Tenancy (Amendment) Act, 2011. (2) It shall come into force at once. 2. Amendment of Sec. 45, Rajasthan Act No. 3 of 1955 :- I n Sec. 45 of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955),-- (i) in sub-sec. (1), for the existing punctuation mark ".", appearing at the end, the punctuation mark ":", shall be substituted and after sub-sec. (1), so amended, the following proviso shall be added, namely:-- "Provided that for the purpose of agricultural operations in connection with such agro-processing and agri-business enterprises as may be approved in the prescribed manner by the State Government or any authority appointed by it, a holder of Khudkasht or a land owner may let or a Khatedar tenant may sub- let whole or any part of his holding for a term of fifteen years and may extend such lease or sub-lease for a further period of fifteen years."; (ii) in sub-sec. (2), after the existing expression "has once been granted" and before the existing expression "for any term, the expression "or extended" shall be inserted.