Section 53(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(1)Subject to the provisions of section 234, the period of the transfer shall be such as will enable the transfer to recover from the profit of the share or patti transferred, after reasonable allowance has been made for short, collections and the cost of management (if any), the amount paid on account of the arrear with fair interest thereon.
