Section 8 in The Nazool Lands (Transfer) Rules, 1956
8. [ Determination of Price. [[Amended 'Price. - The price to be paid by a Co-operative Society for the nazool land to be transferred to it, shall be :-
(a)Where such land is assessed to land revenue, ninety times the land revenue (including rates and cesses) payable for such land; or(b)Where such land is not assessed to land revenue, ninety times the land revenue (including rates and cess) payable for the lowest class of land in the village; or(c)two hundred rupees per acre;whichever is less:Provided that where ninety times the land revenue of the quality of nazool land in a village exceeds two hundred rupees per acre, the price of other qualities of nazool land in that village inferior to the best quality shall be reduced in the same proportion, below two hundred rupees, as the land revenue of such inferior land bears to the land revenue assessed on the best quality.' vide No. 7409-R-II-69/14455, dated the 30th June, 1970.]]- The price to be paid by a Co-operative Society or an individual allottee for the nazool land to be transferred to to him shall be one third of the market price of the land as may be determined by the Collector of the district.]
