Section 24 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
24.
In case of areas included in Niji-Jot, Khud-Kasht or other holdings the rent or revenue of which has either not been determined or is paid in kind or partly in cash and partly in kind, the rent or revenue of such areas shall be determined at appropriate village rates fixed at the recent Rent-Rate or Settlement Operations in force for the time being on the basis of the statements prepared under Rule 19.
