Section 51(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)All tenants of Niji-Jot land except those in respect of such land as has been allotted to the Intermediary under sub-section (4) of Section 29 shall hold the land in their possession as Bhuswami direct from the State Government and shall pay revenue to the State Government at the village rates fixed for Ex-Proprietary tenants at ⅛th of the produce of the land. He may apply to the Sub-Divisional Office in A.I.Form 24 to obtain a lease of the land.
