Section 11(17) in Rajasthan Forest (Settlement) Rules, 1958
(17)When the Forest Settlement Officer acts under Section 16 and commutes a right of pasture or of forest produce by a grant of money or land such commutation shall ordinarily be calculated as follows:-(a)It in money, at 20 years' purchase of the annual value of the right as ascertained by the Forest Settlement Officer.(b)If paid for in land, the assessment of the land should be equal to the annual value of the commuted right as estimated by the Forest Settlement Officer.
