Section 85(3) in The Ajmer Tenancy and Land Records Act, 1950
(3)For purposes of the assessment of the rent recoverable under sub-section (1)--(i)in case of batai, the provisions of sub-section (4) of section 76 shall apply, andii) in case of batai or bighori, the entire area of the holding of the defendant shall, in the absence of evidence to the contrary, be deemed to have been actually cultivated during the period to which the claim relates.
