Section 34(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(3)A lease or contract in respect of forest land shall be scrutinized from the following points of view :-(i)Whether the area granted under the lease or contract by the jagirdar represents a reasonable proportion of the total forest area in the jagir and whether the area was given in accordance with a working plan approved by the Forest Department of the State.(ii)Whether the amount stated to have been agreed to be realised for the lease or contract was reasonable in view of the value of the forest area given.(iii)Whether the exploitation of the forest has been in accordance with the rules of the Forest Department or the lease or contract has resulted in a destruction of the forest given on lease or contract.
