Section 13 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
13.
Immediately after the date of vesting the Collector shall get a statement prepared in A.I. Form 5 of Niji-Jot and Khud-Kasht lands, groves and orchards held by each Intermediary giving details of the Khasra number, area and soil class of each plot showing separately the plots cultivated personally by the Intermediary and by tenants with the period of tenancy on basis of existing records. The Collector shall send to the Compensation Commissioner a copy of the statement prepared under this rule.
