Section 59 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
59.
(1)When an application for the registration of a Co-operative Farm is presented to the Registrar, he shall verify the entries in the application with reference to the Annual registers prepared by the Patwari of the village and shall also make such enquiries as he deems necessary from the Tehsildar of the Tehsil in which the land is situated and the applicants reside. Before registering the Co-operative Farm, the Registrar shall satisfy himself that the bye-laws are suitable for carrying out the objects of the farm and that the proposed farm has reasonable chances of success with reference to the local conditions and the financial position of the applicants. He may make such alterations as he may deem advisable, in the draft bye-laws provided that the written consent of all the applicants is obtained to such alteration.(2)The Registrar after registering the Co-operative Farm under Section 48 shall send a copy of the certificate to the Collector for his information. The Collector on receiving a copy of this certificate and the approved bye-laws to the registered address of the Farm.
