Section 46 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
46.
(1)The Intermediary who desires that the mine which was being worked directly by him on the date of vesting be deemed to have been leased out to him under Section 22, shall in the first instance file an application before the Collector who, shall, after making such enquiries as he considers necessary forward it to the Secretary to the State Government in the Revenue Department for orders.(2)An application under sub-rule (1) shall be made with one year from the date of vesting.
