Section 21 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
21.
In case no statement has been filed by the Intermediary within the period specified under section and the Statement filed does not contain all the required particulars, the Compensation Officer shall determine the required particulars on the basis of the Record of Rights prepared during the last Record Operations and Annual Registers and other documents after making such necessary enquiry as he may deem fit and after giving an opportunity of the Intermediary of being heard.
