Section 70(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)In addition to the value of land determined under clause (a) or (b) of sub-rule j (1), if any loss or damages caused due to removal of standing trees, crops or structure, ] the amount of actual loss or damages shall also be determined.FORM 1[See Rules 681]Application for permission under sub-section (1) of Sec. 251-A of the Rajasthan Tenancy Act, 1955To,The Sub-Divisional OfficerSub-division ..............District .............Sir,
