Section 22(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(3)On receipt of objections, if any, or on the expiry of the period of notice, the Collector shall proceed to determine the amount of annuity in perpetuity payable in accordance with the provisions of clause 6 of the Schedule to the Act, and necessary deductions shall be made from the amount of compensation to be paid to the landowner who made the grant.
