Section 30 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
30.
(1)Before determining the final amount of compensation the Compensation Commissioner shall give notice to the Collector, the Intermediary and other interested persons, if any, and after giving them an opportunity of being heard, decide any objection that may be filed by any one of them.(2)A.I. Form 11 will be used for determining the amount of compensation payable to each Intermediary.Chapter - IV Payment of Compensation
