Section 160(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)In any local area to which a notification issued under sub-section (1) applies, a landholder or any other person whom an arrear of rent is due may, notwithstanding anything to the contrary in this Act or in any other law for the time being in force, instead of suing for recovery of tin arrear under this Act, apply in writing to the Collector to realise the same, who shall after satisfying himself that the amount claimed is dire, proceed, subject to rules made by the State Government, to recover such amount with interest as an arrear of land revenue.
