Section 49 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
49.
(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.(2)The application under sub-rule (1) shall contain the following particulars:-(a)The Khasra Nos. and the areas of the plots of Niji-Jot and Khud-Kasht land personally cultivated by the Intermediary in each village of his estate.(b)The Khasra Nos. and areas of the plots of Niji-Jot which have been in the possession of sub-tenants for less than three years on the date of vesting.(c)The Khasra No. and area of each plot held by the Intermediary as a tenant in any village outside his estate, and the amount of revenue or rent payable by him in respect of the tenancy holding held by him in each village.(d)The Khasra Nos. and the areas of the plots of land which the Intermediary wants to be allotted to him for making up the minimum area in his personal cultivation with the name of the village and Tehsil in which the land is situated.(e)The total cultivated area of the estate owned or held by him before the date of vesting.(3)On receipt of the application under this rule the Sub-Divisional Officer shall after verification of the particulars supplied by the Intermediary by reference to the entries in the Record of Rights prepared at the last Record Operations and in the annual registers of the basic year and such other enquiries as he may deem proper and giving the Intermediary a reasonable opportunity of being heard pass an order in writing according to the provisions of sub-section (4) of Section 29 allotting so much land as to make up the minimum area:Provided that the total area of land shall in no case exceed total cultivated area of the estate held by him on the date of vesting.(4)The Sub-Divisional Officer shall issue a lease of the land allotted to the Intermediary under sub-rule (3) in A.I.Form 23 and the land revenue payable by him for such land shall be fixed at the village rates fixed for Ex-Proprietary tenants at the last Settlement or Rent-Rate Operations on the basis of ⅛th of the produce of the land.
