Section 18 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
18.
(1)The Statement of Claim shall be filed in duplicate in the office of the Compensation Officer personally by the Intermediary or his duly authorised Agent within the period specified in Section 12.(2)The Statement of Claim shall be signed and verified by the Intermediary himself or his duly authorised Agent in the manner as provided under sub-section (4) of Section 12 of the Act.
