Section 50 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
50.
(1)If any Bhuswami to whom land has been allotted under sub-section (3) of Section 29 does not personally cultivate the land so allotted to him within three years of the date of allotment or ceases to cultivate it personally at any time thereafter, the Patwari of the village shall make a report to the Collector through Sub-Divisional Officer, giving details of the land which has not been personally cultivated by the Bhuswami as required by sub-section (3) of Section 29, at the end of the three years from the date of allotment or within three months from the date when the Bhuswami ceases to cultivate it personally thereafter.(2)The Collector on receipt of the report from the Patwari under sub-rule (1) or on application from any person shall after making such enquiries as he deems proper and after giving an opportunity to the Bhuswami concerned of being heard, order that the land which has not been personally cultivated by the Bhuswami reverts to the State Government and that possession of the same be given to the Tehsildar of the Tehsil in which the land is situated or to such other person as the Collector may direct in his order.
