Section 48(6) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(6)The Collector will then arrange to let out this area the possession of which has been delivered to the Tehsildar by the Intermediary under sub-rule (5) to landless persons or to such other Bhuswamis, Kashtkars or tenants who hold uneconomic holdings in the same village.
