Section 181(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)On an application being made in accordance with the forgoing sub-sections, a . notice shall, on payment of the prescribed fee, be served on the tenant or sub-tenant in the prescribed manner informing him that if he desires to dispute the ejectment he must contest the notice within thirty days of its being served on him.
