Section 183A(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)While passing the order under subsection (I), the Assistant Collector may a so determine the amount of mesne profits payable by the mortgagee to the mortgagor for the period the mortgagee has remained in possession of the land beyond the period specified in subsections (4) or (4-D) of Section 43 and the rate. at which the mesne profit shall be payable in future till the mortgagee delivers possession of the land and order for the payment of the same.
