Section 55(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)Any person entitled to priority to purchase the land under sub-section (1) of Section 34 may apply to the Collector to enforce his rights on any of the following grounds, namely,(a)that no due notice was given as required by Rule 53;(b)that the tender was made under Rule 54 but was refused; and(c)that the price stated in the notice was not fixed in good faith.
