Section 70(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(4)The details of the amounts to be recovered from an Intermediary under clause (e) of sub-section (1) of Section 6 as given by the Intermediary in the statement of claim shall be checked by the Compensation Officer with reference to the entries in the register maintained by the Collector under Rule 5 a copy of which is received by the Compensation Commissioner under Rule 6. If the entries in the Statement of Claim and in the Register maintained by the Collector do not agree the Compensation Officer shall make necessary enquiries from the Department concerned and after taking such evidence as the Intermediary and the Collector may give to produce and giving an opportunity to them of being heard shall determine the amount to be deducted from the Compensation under Section 15 of the Act.
