Section 48(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(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.
