Section 62(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)The Chief Commissioner may, with the previous approval of the Central Government, declare that the tenants of any village shall be liable to pay a village development cess, not exceeding two and a half per cent.of the rental to be applied for such purposes, and to be collected and disbursed in such manner, as may be prescribed in this behalf.
