Section 57 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
57.
(1)On receipt of the report from the Patwari or information from any other source about the transfer of any holding or part thereof by any Bhuswami in contravention of the provisions of the Act, the Collector or any other Officer authorised by him in this behalf shall issue notices to the transferor and the transferee to appear before him on a fixed date and to show cause why action under Section 44 should not be taken in respect of the land in question.(2)On the date fixed for the hearing the Collector or the Officer authorised by him shall after taking such evidence as the parties may have to produce and giving them an opportunity of being heard pass suitable orders under sub-sections (1) and (2) of Section 44 of the Act, and shall also order the correction of papers accordingly.Chapter - VII Co-operative Farms
