Section 39 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
39.
(1)The application for interim compensation will be presented in duplicate to the Compensation Commissioner in A.I.Form 13.(2)No court fee shall be charged upon application for interim compensation.(3)All such applications shall be duly verified in the manner provided for the verification of plaints in the Code of Civil Procedure.
