Section 49(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)On receipt of the application under this rule the Sub-Divisional Officer shall after verification of the particulars supplied by the Intermediary by reference to the entries in the Record of Rights prepared at the last Record Operations and in the annual registers of the basic year and such other enquiries as he may deem proper and giving the Intermediary a reasonable opportunity of being heard pass an order in writing according to the provisions of sub-section (4) of Section 29 allotting so much land as to make up the minimum area:Provided that the total area of land shall in no case exceed total cultivated area of the estate held by him on the date of vesting.
