Section 3 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
3.
With effect from the date of vesting, the Collector shall be incharge of the acquired estates and he shall deal with them in the matter of the management of Land and fixation and collection of revenue or rent according to the provisions in the Act and the Ajmer Tenancy and Land Records Act, 1950 (XLII of 1950).
