Section 66 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
66.
(1)The Co-operative Farm may grant permission to a Bhuswami member to dispose of his land on any of the following grounds namely.-(i)if he is unable to cultivate the land on account of physical or mental infirmity;(ii)if he has to discharge his debts which he cannot do otherwise;(iii)if he intends to take up his residence in a place other than the village in which the Farm is situated and from where he will not be able to take part in agricultural operations on the Farm; ,(iv)if he intends to take up some profession other than agriculture; and(v)on any other ground with the consent of the two third of the members of the Farm.(2)Permission to dispose of the land granted under sub-rule (1) may be made conditional upon the transferee becoming a member of the Farm. If such condition is imposed the transferee shall become a member of the Farm.(3)If the Co-operative Farm wishes to purchase the land, it shall be entitled to do so at a price agreed upon between the Bhuswami and the Farm.
