Section 55(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)The Collector after making such enquiries as he deems fit and giving an opportunity to the parties of being heard decide the dispute and if he finds that the price was not fixed in good faith, he shall fix such price as appear to him to be a fair market value of the land at the time of the sale; and shall in the same order specify the date on or before which the purchase money fixed by him shall be paid to the vendor or be deposited in his court.
