Section 160(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)Nothing herein contained and no order passed under this section debar(a)a landholder from recovering by suit for the application any amount due to him which has not been recovered under this section; or(b)a person from whom any amount has been recovered under this section in excess of the amount due from him, from recovering such access by suit against the landholder to other person on whose application the arrear was realised.
