Section 33(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)A certificate in quadruplicate will be prepared by the Compensation Commissioner in A.I. Form 12 showing the total amount of compensation, deductions if any, on account of interim compensation, and other Government dues, the amount of each instalment and the interest thereon and the date on which and the treasury or the sub-treasury at which the annual instalment will be payable to the Intermediary.
