Section 148 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
148. Application for officer to make division, estimate or appraisement-(I) When the rent is payable by a division of the produce or is based on an estimate or appraisement of the crop
(a)If either the landholder, not being the State Government , or the tenant neglects to attend at the proper time, or(b)If there is dispute about the division, quantity or value of the produce, an application may be presented by either party to the Tehsildar requesting that an office be deputed to make the division, estimate or appointment.(2)With the application the applicant shall deposit such fee as may be prescribed by the State Government by rules made in this behalf.Explanation For the purpose of this Chapter, the expression 'proper time' shall mean the date which the custom or practice in a local areas is deemed to be the last date for a division, estimate or appraisement of the crop or the date specified below, whichever may be earlier, namely :(a)in respect of Kharif crop(i)for estimate of appraisement - 5th November or Margashirsh Badi 30, and(ii)for division 5th February of Margashirsh Badi 30;(b)in respect of the Rabi crop(i)for estimate of appraisement - 30th March or Chait Badi 30, and(ii)for division 30th May of Jeth Sudi 15
