Section 14(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)In determining the question whether a lease or contract was made or entered into in the normal course of management or in anticipation of the legislation for the Abolition of Intermediaries, the Collector shall take into consideration the following facts:-(a)The past practice of granting such leases or contracts in the estate.(b)The date of the lease or the contracts.(c)The amount for which the lease or the contract has been granted.(d)The amount of premium, if any, charged by the Intermediary.(e)Whether the lease or the contract has been made or entered into in accordance with the rules and standing orders, if any, of the Government.
