Section 48(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)In addition to the particulars required under sub-section (2) of Section 27 the following particulars also shall be furnished in the Application in A.I.Form 18:-(a)The No. and date of the Order demarcating the area Niji-Jot of the Intermediary under Section 12 of the Ajmer Tenancy and Land Records Act, 1950 (No. XLII of 1950).(b)The Agricultural year from which Khud-Kasht land has been in the personal cultivation of the Intermediary.(c)The area of Niji-Jot or Khud-Kasht land lying follow and the year since when it has not been cultivated.
