Section 80 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
80. Valuation of tenant's holding.
- On receiving an application for the execution of a decree for arrears of rent by the sale of a tenant's interest in the holding, the court shall value the holding by multiplying the area of the plot or plots comprised therein by the annual rent thereof calculated in accordance with the rent of that class of that category of land finally determined under Section 21 of the Act. If no such rates have been sanctioned, the court shall determine appropriate rates after making local inspection and considering the rent generally payable by tenants for land of the same class in the vicinity.
