Section 49(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)An Intermediary whose estate has been acquired under the Act and who on the date of the vesting does not hold any land for personal cultivation or holds a total area of Niji-Jot, Khud-Kasht of Tenancy holding which taken together is less than the minimum area may apply to the Sub-Divisional Officer in A.I.Form 22 for allotment of so much area of land for his personal cultivation as to make up the minimum area defined in sub-section (2) of Section 26 of the Act.
