Section 213(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)When such interest is sold (a)a sub tenant, or(b)an agricultural or other labourer or a village servant, who resides in the village or,(c)any agriculturist who resides in the village, or(d)the landholder, other than the State Government, or an estate holders, or(e)the estate holder,may in the above order of priority, within fifteen days of the date of sale, claim to take such interest at the highest bid:Provided that where two or more persons belonging to the same class, being a class mentioned in clause (a) or clause (c) claim to take such interest, preference shall be given to the claiment who cultivates the smallest area in the village and when they cultivate an equal area the claim shall be determined in the prescribed manner:Provided further that if two or more persons belonging to same class, being a class mentioned in clause (b) claim to take such interest, the claim shall be determined in the prescribed manner.
