Section 5(b) in The Rajasthan Land Revenue (Partition) Rules, 1957
(b)Grain-rented land, if not situated in a precarious tract (Cl. 3rd proviso to section 175 of the Act), should be valued like Khatedari tenancy, but if situated in a precarious tract, the rate should be suitable reduced with reference to the special grain rates, if any framed by the Settlement Officer for such tract.
