Section 6(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(3)The rental income from the jagir lands in a village shall-(a)where the village is a settled village, [be the total of - [Substituted by Act 13 of 1954.](i)the rents assessed on the jagir lands (other than Khudkasht lands which have not been so assessed) as entered in the revenue records of the village, and(ii)the rents which would have been payable in respect of Khudkasht lands (which have not been so assessed) if they had been let out to tenants on the prevailing rent-rates in the locality];(b)where the jagir-lands are under the direct management of the Government or under the superintendence of the Court of Wards and clause (a) does not apply, be the total of-(i)the rents payable by the tenants thereof as entered in the Government records relating to the jagir lands, and(ii)the rents which would have been payable in respect of [x x x] [Omitted by Rajasthan 13 of 1954.] Khudkasht lands if they had been let out to tenants on the prevailing rent-rates in the locality; and(c)where the village is not a settled village and clause (b) does not apply, be the amount determined in the manner specified in section 7.
