Section 33(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Such officer or person may, after making such inquiry as may be prescribed, attest the instrument of lease in the prescribed manner:Provided that no such instrument shall be accepted for attestation unless presented within four months of its execution:Provided further that nothing contain in this sub-section shall apply in respect of leases granted by or on behalf of the State Government.
