Section 57(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(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.
