Section 98(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)Immediately after a decree for arrears of rent passed under section 77, 79, 81 or 85 has becomes final, the tahsildar shall cause a notice to be served on the tenant stating the amount due under the decree, and requiring him, within two months from the service of the notice, to pay such amount into court.
