Section 110(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the area for which rent-rates are to be determined has not been divided into assessment circles or if the classification of the soil thereof has not been made, or if revision thereof is required to the done, the Rent Rate Officer shall classify the soil and make circles in the manner laid down in the Rajasthan Lands Summary Settlement Act, 1953 (Rajasthan Act XIX of 1953), and shall propose rent-rates for each class of soil in each circle.
