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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in Rajasthan Tenancy (Government) Rules, 1955

(3)In framing his estimates of loss, the Collector should remember that the normal crop that is to say the crop which has suffered the normal amount of damage in a season which is not exceptionally good, is generally reported as being a 12 or 13 annas crop. It is only in years in which the crop has escaped any damage that the crop is reported as 16 innas. Such years are exceptional and not normal. The instructions however, assume that the normal crop, is a 16 annas crop, i.e. in the instructions loss means loss in excess of the normal loss. Unless care is taken this may lead to an over-estimate of the loss particularly in the case in which the damage is not very great.