Section 135(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)The collector shall be responsible for maintaining the record-of-rights specified in clauses (i) and (ii) of sub-section (2) of section 132, and, for that purpose, shall annually, or at such longer intervals as may be prescribed, cause to be prepared an amended set of such registers, and the registers so prepared shall be called annual registers.
