Section 53 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
53.
(1)When any Bhuswami proposes to transfer by sale any area of land in his holding under Section 34, he shall give notice in A.I. Form 27 to the persons mentioned in sub-section (1) of Section 34 mentioning the total area of his holding and Khasra No. and the areas of the plots which he proposes to transfer by sale and also the price at which he is willing to sell such land. The names of the cosharers in the holding and of tenants if any on the land should also be mentioned.(2)Such notice shall be given through the Tehsildar of the Tehsil in which the land proposed to be transferred by sale is situated.(3)The Tehsildar on receipt of the notice under sub-rule (2) shall have it served on the persons mentioned in sub-section (1) of Section 34 and also have copies of the notice put up at the notice board in the Tehsil and on or near the land which is proposed to be transferred by sale.
