Section 55 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
55.
(1)Any person entitled to priority to purchase the land under sub-section (1) of Section 34 may apply to the Collector to enforce his rights on any of the following grounds, namely,(a)that no due notice was given as required by Rule 53;(b)that the tender was made under Rule 54 but was refused; and(c)that the price stated in the notice was not fixed in good faith.(2)The Collector after making such enquiries as he deems fit and giving an opportunity to the parties of being heard decide the dispute and if he finds that the price was not fixed in good faith, he shall fix such price as appear to him to be a fair market value of the land at the time of the sale; and shall in the same order specify the date on or before which the purchase money fixed by him shall be paid to the vendor or be deposited in his court.(3)If such purchase money is not paid to the vendor or deposited in court on or before the date fixed in sub-rule (2) the purchaser will lose his right of priority over the land to which the order of the Collector relates.
