Section 4(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)The Collector shall maintain a separate account of the amount recovered by him after the date of vesting on account of revenue, rent, cess or other dues for the agricultural year in which the dale of vesting falls, from every under proprietor, tenant, sub-tenant or any other person in each estate acquired under the Act.
