Section 17A(4) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(4)For determining the amount of annuity in perpetuity under Section 19-A, Parts I and II of Form IX or Form IXA may be used. The amount of annuity in perpetuity shall be equal to the amount arrived at by deducting the grant total of deduction 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.
