Section 134 in The Ajmer Tenancy and Land Records Act, 1950
134. Registers of revenue-paying, revenue-assigned and revenue-free villages.—
The collector shall prepare and maintain—(a)a register of all revenue-paying villages, mahals, thoks or other units, specifying the revenue assessed on each and the person by, or through whom it is payable; and(b)a register of all revenue-free and revenue-assigned villages and areas, specifying the authority and conditions for exemption or assignment as the case may be.
