Section 20(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)The Sub-Divisional Officer shall, upon receipt of the statement of claim under sub-section (1) :(a)furnish a copy thereof to the tenant of Khudkasht or sub-tenant concerned, and require him by notice to submit objections, if any, to the claim within thirty days of the receipt of the notice, and(b)proceed to determine the amount of compensation payable by him in act accordance with the provisions of sections 23, 24, 25 and 26.
