Section 52 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
52.
A lease in A.I. Form 26 shall be issued by the Sub-Divisional Officer to every Ex-Proprietary, Occupancy and Hereditary tenant and also to every rent-free grantee or grantee at a favourable rate of rent, tenant or sub-tenant who acquire Bhuswami and Kashtkars rights under Section 31 fixing the land revenue payable to the State Government at the village rates prescribed under Section 32.
