Section 49(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(4)The Sub-Divisional Officer shall issue a lease of the land allotted to the Intermediary under sub-rule (3) in A.I.Form 23 and the land revenue payable by him for such land shall be fixed at the village rates fixed for Ex-Proprietary tenants at the last Settlement or Rent-Rate Operations on the basis of ⅛th of the produce of the land.
