Section 5(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)Where any lands forming part of any estate are situated in a village which is not settled, the Collector shall give notice, in the prescribed manner, requiring the landowner to furnish within such period, not being less than sixty days, as may be specified in the notice, a statement in the prescribed from showing-(a)the income from rents during each of the three agricultural years 1960-61, 1961-62 and 1962-63, and the annual average thereof,(b)the income from rents which would have been payable in respect of Khudkasht lands, if they were let out to tenants on the prevailing rent rates in the locality.
