Section 5(4) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(4)Similarly the Board shall estimate the share of the net assets of landholder for the classes of land mentioned in Sub- section (2) on a subsequent date as published in the Rajasthan Gazette under Subsection (7) of section 5 of the Act when these classes of land are changed to nehri as a result of the irrigation scheme.
