Section 13 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
13. Principles according to which rent to be charged on khudkasht Land.
- In respect of land allotted as khudkasht under Section 11:-(a)where rent in respect of such land has been settled and the land is not situated within the Chambal or Rajasthan Canal Project, the rent payable by the intermediary shall be determined on the basis of the rent rate sanctioned therefor during the last settlement; and(b)where rent in respect of such land has not been settled, the rent shall be determined on the basis of the rent-rate sanctioned during the last settlement for similar land in the neighbourhood.
