Section 17A in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
17A. [ Determination of annuity in perpetuity under Section 19-A. [Inserted by Notification No. F.LD (61) Revenue A/60, dated 9.3.62-Published in Rajasthan Gazette Part 4-C, Supplement No. 6 dated 10.5.1962.]
(1)On receipt of a statement of claim in Form VII-B for an annuity in perpetuity under Section 19-A, the Collector shall issue a notice in Form VIII-A.(2)The notice shall be served in accordance with the provisions of Section 60 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) and copies of the notice shall also be served on the Zamindar or Biswedar who made the grant in respect of which the annuity is claimed.(3)On receipt of objections, if any, or the expiry of the period of notice, the Collector shall proceed to determine the amount of annuity in perpetuity in accordance with the provisions of Rule 17, and if the claim for annuity is accepted, the necessary deduction shall be made from the compensation to be paid, or recovery effected from the compensation already paid, to the Zamindar or Biswedar, who had made the grant.(4)For determining the amount of annuity in perpetuity under Section 19-A, Parts I and II of Form IX or Form IXA may be used. The amount of annuity in perpetuity shall be equal to the amount arrived at by deducting the grant total of deduction to be made from the grand total of the gross income for the basic year determined under clause 2 of the Schedule to the Act.(5)The certificate for the payment of the annuity in perpetuity shall be in Form No. XXAA.]
