Section 159 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
159. Suit of certain arrears as arrears of land revenue
Arrears of rent in respect of land held directly from the State Government or of other sums due to the State Government or in respect of an estate which has been attached under any law for the time being in force or which has been placed under the superintendence of the Court of Wards in accordance with the provisions of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951), or any corresponding law in force in those parts of the State to which that Act does not extend and apply may be recorded as arrears of land revenue:Provided that nothing contained in this section shall be deemed to authorise realisation of arrears relating to estates which are barred under the law of limitation.
