Section 28 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
28.
(1)For purposes of calculating the net income of an Intermediary under clause 4 of the Schedule, the land revenue, cesses and other dues payable by the Intermediary to the State Government shall be ascertained from the revenue records maintained in the Tehsil under the Collector.(2)The amount of income-tax payable by the Intermediary on the income from mines and forests may be ascertained from the Income- tax Department.
