Section 19 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
19.
(1)The Compensation Officer shall from the Record of Rights prepared at the last Record Operations and the annual registers, if any, prepared by the Land Records Staff for the basic year, prepare the following statements:-(a)a statement in A.I.Form 8 in respect of Niji-Jot, Khud Kasht, grove, orchard lands and bir held by each intermediary showing separately the lands cultivated personally by the Intermediary and in the possession of each tenant and their valuation at village-rates applicable to Ex-Proprietary tenants fixed at the last Settlement or Rent-Rate Operations;(b)a statement in A.I. Form 9 of holdings or part thereof the rent of which is payable in kind or based on an estimate or appraisement of the standing crops or partly in cash and partly in kind; and(c)a statement in A.I. Form 10 in respect of holdings for which rent is payable but has not been determined.(2)The rent or revenue of the holdings entered in three statements prepared under sub-rule (1) will be calculated in accordance with the provisions of clause (3) of Schedule to the Act.
