Section 82 in The Ajmer Tenancy and Land Records Act, 1950
82. Commutation of batai rent into bighori in certain cases.-
(1)Where a tenant, other than a non-occupancy tenant, has heretofore paid his rent by batai, or partly by bighori and partly by batai, he may apply to the sub-divisional officer to commute his rent paid by batai into bighori.(2)The sub-divisional officer shall, in accordance with the table of rates prepared in the prescribed manner, declare the bighori which such tenant shall be liable to pay.
