Section 15(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)Any person referred to in sub-section (2) may, within three years from the date of commencement of this Act and on payment of a court-fee of twenty five naye paise apply to the Assistant Collector having jurisdiction praying for a declaration that acquired Khatedari right under sub-section (1) in the land held by him.
