Section 79(a) in Ajmer Development Authority Act, 2013
(a)and the claim is not disputed, the Ajmer Development Commissioner or any officer authorised by him in this behalf shall send to the District Collector a certificate under his hand indicating therein the sum which is due to the Authority or is claimed by the Authority, as the case may be, and thereupon, the District Collector shall recover the sum due to be claimed as arrears of land revenue;
