Section 48(5) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(5)The Sub-Divisional Officer shall also pass orders at the same time directing the Intermediary to deliver possession before May 31st, following the date of the Order, to the Tehsildar of the Tehsil in which the land is situated of the area, if any, in excess of the permissible limit selected by him for his personal cultivation, under sub-section (2) of Section 29.
