Section 62 in Ajmer Development Authority Act, 2013
62. Urban assessment (ground rent) to be credited to the fund of the Authority.
(1)The Authority shall recover the urban assessment or ground rent from the plot holders on the land or plot sold on lease hold basis by the State Government or the Authority or any local authority at such rates, and in such manner as may be prescribed.(2)The urban assessment or ground rent recovered under sub-section (1) shall be deposited in the Fund of the Authority.
