Section 77(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)When the rent of any land is payable by batai, the tenant may, when the crop is ripe, apply to the tahsildar requesting the an officer be deputed to make the division and, subject to the payment of the prescribed fee, the tahsildar shall, within ten days of such payment, depute an officer for the purpose.
