Section 5 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
5.
Immediately after the publication of the notification under Section 4 in respect of an estate, the Collector shall prepare and maintain a register in A.I. Form 3 showing the arrears of land revenue, cess and all other dues in respect of the estate due from the Intermediary and of all loans advanced by the State Government or the Court of Wards to the Intermediary outstanding against the Intermediary on the date of vesting.
