Section 5(a) in The Rajasthan Land Revenue (Partition) Rules, 1957
(a)Sir, Khudkasht or Hawala should ordinarily be valued as Khatedari tenancy. In exceptional cases the valuation or Sir. Khudkasht or Hawala against which rent is entered in the Patwari's papers may be based on such rent, if the latter be admitted by the party to be genuine.
