Section 22(4) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(4)For determining the amount of annuity in perpetuity [Form 'E'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] may be used. The amount of annuity in perpetuity shall be equal to the amount arrived at by deducting the grand total of the deductions to be made from the grand total of the gross income for the basic year determined under clause 2 of the schedule to the Act.
