Section 102 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
102. Recovery of amount realised in excess
If a landholder realises any rent in excess of the maximum rent prescribed tinder section 97 read with sections 98, 99 and 100 such excess shall be recoverable from such landholder as an arrear of land revenue on an application being made by the tenant to the Tehsildar in this behalf within three years of such realisation.
