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State of Rajasthan - Section
Section 61 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
61. Determination of the part of the holding from which a tenant is to be ejected.
- If the amount payable on account of the arrear of rent with interest (as ordered by the Tehsildar) or with interests and cost (as decreed by the Court) as the case may be, remains unpaid under subsection (1) of Section 170 or sub-section (3) of that section, the Tehsildar shall order the ejectment of the tenant from the whole or a portion of his holding in accordance with the following scale :-| When the unpaid amount exceeds 80 per cent of such account. | From the entire holding. |
| When the unpaid amount exceeds 60 per cent but does not exceed80 per cent of such amount | From ¾th of the holding. |
| When the unpaid amount exceeds 40 percent but does not exceed60 per cent of such amount | From one-half of the holding. |
| When the unpaid amount is 40 per cent, or less of such amount | From ¼th of the holding : |