Section 23(2) in The Rajasthan Land Acquisition Rules, 1956
(2)To enable him to calculate accurately the additional compensation to be given under sub-section (2) of section 23 and to keep up fully and clearly his registers of all lands acquired and compensation paid for them, the Collector shall invariably record separately his finding under the first head of sub-section (1) of section 23 which concerns the market value of the land.
