Section 14(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(2)If the Assistant Collector is satisfied that reasonable grounds exist for granting the exchange, he shall value the land to be exchanged by multiplying the area of each plot by the annual rent thereof calculated in accordance with rents of that class of that category of land finally determined under the provisions of Section 21. After considering the valuation and where the provisions of Section 51 apply, the terms and incidents of the lease, mortgage or any other encumbrance, the Assistant Collector shall grant the application either in whole or in part.
