Section 5 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
5. Computation of rental Income from estates situated in villages which are not settled.
(1)Where any lands forming part of any estate are situated in a village which is not settled, the Collector shall give notice, in the prescribed manner, requiring the landowner to furnish within such period, not being less than sixty days, as may be specified in the notice, a statement in the prescribed from showing-(a)the income from rents during each of the three agricultural years 1960-61, 1961-62 and 1962-63, and the annual average thereof,(b)the income from rents which would have been payable in respect of Khudkasht lands, if they were let out to tenants on the prevailing rent rates in the locality.(2)Where a landowner has furnished a statement under sub-section (1), the annual average of rental income mentioned therein from the estate, shall, subject to the provisions of sub-section (3), be deemed to be the rental-income therefrom for the purpose of assessment of land revenue thereon.(3)Where a landowner has failed to furnish a statement under sub-section (1) in respect of any estate, or where the Collector has reason to be live that in any such statement the landowner has concealed any rental income or deliberately furnished inaccurate particulars thereof, the Collector shall determine the rental income form the estate after holding such enquiry and in accordance with such principles as may be prescribed.(4)The statement furnished by a landowner under sub-section (1) may be used against him for the purpose of determining the compensation, payable to the landowner, if the estate is acquired under this Act or under any other law for the time being in force.Chapter-III Khatedari Rights of Tenants in Landowners' Estates
