Section 53(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)When any Bhuswami proposes to transfer by sale any area of land in his holding under Section 34, he shall give notice in A.I. Form 27 to the persons mentioned in sub-section (1) of Section 34 mentioning the total area of his holding and Khasra No. and the areas of the plots which he proposes to transfer by sale and also the price at which he is willing to sell such land. The names of the cosharers in the holding and of tenants if any on the land should also be mentioned.
