Section 15(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)Such application may be made on any of the following grounds, namely:(a)that the land held by him was let out to him after the" commencement of this Act.(b)that it was not let out to him in any of the circumstances specified in sub-section (2).(c)that when the- land was so let out to him he was not apprised of such circumstances.(d)that he had, before such commencement made no default or breach of the nature specified in sub-section (2).
