Section 14(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)On receipt of this list the Collector shall summon the persons in whose favour the leases or contracts have been granted, with their leases and other documents and after scrutinizing them giving an opportunity to the parties of being heard, shall decide whether the lease or contract should be cancelled under Section 3 of the Act.
