Section 51 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
51.
(1)All tenants of Niji-Jot land except those in respect of such land as has been allotted to the Intermediary under sub-section (4) of Section 29 shall hold the land in their possession as Bhuswami direct from the State Government and shall pay revenue to the State Government at the village rates fixed for Ex-Proprietary tenants at ⅛th of the produce of the land. He may apply to the Sub-Divisional Office in A.I.Form 24 to obtain a lease of the land.(2)The Sub-Divisional Officer after giving notice in A.I. Form 25 to the tenant and the Intermediary and after giving the parties an opportunity of being heard issue a lease in A.I. Form 26.
