Section 8 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
8. Determination of paying capacity for purposes of section 11.
The paying capacity of a debtor for the purposes of section 11 shall be deemed to be the value of his property arrived at in the manner following:(1)60 per cent of the market value of the alienable property determined in accordance with rule 9 provided that when the property or part thereof yields income but the market value of such property or part cannot be determined, the value of such property or part shall be the amount of income capitalised at 6 percent per annum; and(2)annual net income of the property which is inalienable under any law, multiplied be 12; and(3)deduction from the total value determined in accordance with clauses (1) and (2) above of the amount payable towards the claims referred to in section 4.
