Section 56 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
56.
The Patwari shall as soon as he learns of a transfer mentioned in Section 44 submit a report to the Collector mentioning therein,-(a)the names, percentage and addresses of the transferor and transferee;.(b)the Khasra numbers and the area of each plot transferred;(c)the date of the transfer of possession; and(d)the nature of the transfer.
