Section 17 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
17.
(1)The statement of claim required to be filed under sub-section (1) of Section 12 of the Act shall be in A.I. Form 7.(2)In addition to the particulars mentioned under sub-section (2) of Section 12 of the Act, the following details shall be given in the Statement of Claim:-(a)Khasra Number and the area of each plot held as Niji-Jot or Khud-Kasht by the Intermediary with details of the plots cultivated personally by the Intermediary and in possession of tenants mentioning the period of such possession in each case.(b)Area and land revenue or rent of the holding or holdings held by the Intermediary as tenant in any village outside his estate.(c)Details of open enclosures, house sites, private buildings, place of worship, wells, groves, orchards and trees which the Intermediary claims to be continued to remain in his possession under sub-section (1) of Section 7 of the Act.(d)The amount of income-tax paid or payable by the Intermediary on his income from mines and forests in the estate.
