Section 58 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
58.
The application for the registration of a Co-operative Farm shall be submitted to the Registrar, appointed under Co-operative Societies Act, 1912 (II of 1912) (hereinafter referred to as the Registrar) in A.I.Form 28 and shall be accompanies with two copies of the draft bye-laws for the working of the farm as agreed upon between the applicants. In addition to the particulars laid down in Section 47 of the Act it shall contain the following particulars:-(i)The name, percentage, Caste, age and place of residence of each person applying for the registration for the Co-operative Farm.(ii)The Khasra No. and the area of each plot held by each person applying for the registration of the Co-operative Farm.(iii)The rent or revenue paid by each person.(iv)The class or the tenure under which the land is held.(v)The Khasra No. and the area of each plot in the possession of a tenant, if any.(vi)The amount of un-secured debt which each person owes to any other person with the rate of interest.(vii)Area mortgaged by each person and the mortgage money.
