Section 49(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If on receipt of an application under sub-section (1), the Assistant Collector is satisfied after making enquiry in the prescribed manner that reasonable grounds exist, he may grant such application either in whole or in part and allot to the other tenant land cultivated by the applicant which is approximately equal in value to and is of same quality as the land received by the applicant.
