Section 10 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
10.
The Gram Panchayat shall maintain separate account of the money realised in respect of the common lands, the control and management of which has been transferred to it under Rule 9(1) and the money so realised shall be spent on the development and other works of public convenience in the same village in which the common land is situated.
