Section 48(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)On receipt of the application under sub-rule (1) the Sub-Divisional Officer shall issue notices under sub-section (1) of Section 20 of the Act to the applicant in A.I.Form 19 and to the tenants and other interested persons if any in A.I. Form 20.
