Section 12 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
12.
(1)The Intermediary' whose estate has been acquired under Section 4 shall, within one month of the date of vesting submit to the Collector in A.I. Form 4 a list of the property which he claims under sub-section (1) of Section 7 of the Act to be his private and personal property. The Collector shall give a receipt for the Intermediary and shall desist from taking over possession or charge of the property specified in the list till he passes orders on the list under sub-rule 4.(2)The Collector, before he passes orders on this list under sub-section (2) of Section 7, shall publish the list in the village or villages where the property mentioned in the list is situated and allow a months time for filing objections, if any.(3)Copies of the list shall also be sent to the Tehsildar within whose jurisdiction the property is situated-(a)for being proclaimed by beat of drums in the village or villages where the property is situated;(b)for being exhibited at some conspicuous place in such locality;(c)for being posted on the Notice Board of the Tehsil; and(d)for verification of each item in the list with reference to the records maintained in the Tehsil and by necessary enquiry on the spot.(4)If any objections are filed within the time allowed under sub-rule (2) or if the Tehsildar after verification reports that certain property mentioned in the list is not the private property of the Intermediary, the Collector shall fix a date for holding an enquiry in the presence of the Intermediary or his duly authorised agent, objectors, if any, and a representative of the State Government who shall be an Officer not below the rank of Naib Tehsildar and after giving an opportunity of producing evidence and of being heard, pass such orders as he deems proper about each item of the property mentioned in the list.(5)The Collector shall forward a copy of the list with a copy of his order passed under sub-rule (4) to the Compensation Commissioner for his information.
