6. Determination of annual value under section 16 (3) of the Act.
- In the case of any other decree mentioned in sub-section (3) of section 16 of the Act, the Collector shall calculate the annual value of the judgement-debtor's unprotected land in the year in which the decree is sought to be executed, in the manner prescribed by clause (b) of sub-rule (1) of Rule 5.
