Section 48 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
48.
(1)The Intermediary whose estate has been acquired under the Act and who holds any areas of Niji-Jot or Khud-Kasht land, may within six months of the date of vesting apply in A.I. Form 18 to the Sub-Divisional Officer within whose jurisdiction such land or major portion of such land is situated for the allotment to him under Section 28 of such land as ,is in his personal cultivation on the date of vesting.(2)In addition to the particulars required under sub-section (2) of Section 27 the following particulars also shall be furnished in the Application in A.I.Form 18:-(a)The No. and date of the Order demarcating the area Niji-Jot of the Intermediary under Section 12 of the Ajmer Tenancy and Land Records Act, 1950 (No. XLII of 1950).(b)The Agricultural year from which Khud-Kasht land has been in the personal cultivation of the Intermediary.(c)The area of Niji-Jot or Khud-Kasht land lying follow and the year since when it has not been cultivated.(3)On receipt of the application under sub-rule (1) the Sub-Divisional Officer shall issue notices under sub-section (1) of Section 20 of the Act to the applicant in A.I.Form 19 and to the tenants and other interested persons if any in A.I. Form 20.(4)The Sub-Divisional Officer after verification of the particulars supplied by the applicant with reference to the Record of Rights prepared at the last Record Operations and annual registered for the basic year and making such enquiries as he may deem necessary and giving the parties an opportunity of being heard, pass an order in writing making allotment to the Intermediary of so much of the Niji-Jot or Khud-Kasht land as was in his personal cultivation on the date of vesting, not exceeding the permissible limit, under Section 29 of the Act and shall issue a lease to the Intermediary in A.I. Form 21 with the rights of a Bhuswami under the Act fixing the land revenue of the land allotted to him at the village rates fixed for Ex-proprietary tenants on the basis of ⅛th of the produce of the land at the last Settlement or Rent-Rate Operations in force for the time being in that area.(5)The Sub-Divisional Officer shall also pass orders at the same time directing the Intermediary to deliver possession before May 31st, following the date of the Order, to the Tehsildar of the Tehsil in which the land is situated of the area, if any, in excess of the permissible limit selected by him for his personal cultivation, under sub-section (2) of Section 29.(6)The Collector will then arrange to let out this area the possession of which has been delivered to the Tehsildar by the Intermediary under sub-rule (5) to landless persons or to such other Bhuswamis, Kashtkars or tenants who hold uneconomic holdings in the same village.
