Section 33(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(3)One copy of each of the certificate prepared under sub-rules (1) and (2) shall be issued to the Intermediary or the Guzaredar concerned as the case may be, the second copy will be issued to the Finance Secretary to the State Government, the third copy will be sent to the Accountant General Central Revenues and the fourth copy will be kept on the file in the office of the Compensation Commissioner.
