Section 4(2) in The Rajasthan Land Revenue (Partition) Rules, 1957
(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.
