Section 36A(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)On receipt of application under sub-section (I) the Sub-Divisional Officer shall issue a notice to the person in whom the right to realise Nalbat so vests informing him that if he desires to contest the application he must submit his objections in writing within thirty days of the receipt of the notice.
