Section 12(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)The Intermediary' whose estate has been acquired under Section 4 shall, within one month of the date of vesting submit to the Collector in A.I. Form 4 a list of the property which he claims under sub-section (1) of Section 7 of the Act to be his private and personal property. The Collector shall give a receipt for the Intermediary and shall desist from taking over possession or charge of the property specified in the list till he passes orders on the list under sub-rule 4.
