Section 84(6) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(6)Upon receipt of an application under sub-section (5), the Sub-Divisional Officer may after making such inquiry as may be necessary in the prescribed manner and taking in to consideration the prescribed matter, grant the requisite licence in the prescribed form on payment of the prescribed fee subject to such terms, restrictions, as may be prescribed.
