Section 7(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(2)If the estate or any part thereof has been settled after the date of vesting but before the determination of compensation under section 15, the income from agricultural land shall be calculated on the basis of the sanctioned rent rates for the assessment circle or circles in which the estate is situate; and the income from grazing dues shall be calculated at the sanctioned rate of grazing fee in some neighbouring Government forests or pasture land.
