Section 4 in The Rajasthan Land Revenue (Partition) Rules, 1957
4.
(1)In making an estimate of the value, the Collector shall bear in mind that the object of valuation is not to arrive at the State value of the land, but to make a just estimate of the value of plots relatively to one and other.(2)If the village is a settled village the assessment statement of the village and of the estate to be partitioned shall be studied and the valuation shall as far as possible, be based in the general principles followed in calculating the assets as settlement. When the settlement is fairly recent and conditions have not changes, the settlement rent-rates may be adopted as the basis of valuation with modifications for such minor changes as may have occurred, such as in tenant's rights.(3)If there have been important changes since settlement, such as introduction of canal irrigation the settlement soil classification may be revised and new rates worked out.The parties may, however, be asked to suggest their own soil classification and rates on the basis of the principal crops grown in each field.(4)Where the parties consider the recorded rental as reasonable accurate, such rental may be taken as a basis of valuation.(5)Where there is a likelihood of early enhancement of rent, such as when the construction of a canal is likely to convert dry land into one this is irrigable, that fact shall be taken into consideration.(6)In case in which the rent of each individual plot is not given in the patwari papers, but only the whole rent of the holding is mentioned, the former may be worked out with the help of the settlement rates.
