Section 30D in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
30D. Decision on objections and determination of compensation.
- The Tehsildar shall then dispose of the objections if any, and determine the amount of compensation, not exceeding the amount claimed having regard to :-(a)the labour and capital required for planting such trees;(b)the nature and kind of the soil of the land on the locality in which such trees stand;(c)market value of the timber; and(d)the average annual income of the fruits or the produce of such trees.
