Section 9(3) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
(3)In the case of lands other than lands which under any law for the time being in force are not transferable or alienable except with the previous sanction of Collector or the State Government by taking into consideration:(a)the bonafide sales and leases of the land in question during the preceding 12 years, if any;(b)the bonafide sales and leases of similar lands in the neighbourhood during the preceding 12 years: and(c)After ascertaining the valuation of the lands question from the Tehsildar of the Tehsil concerned.
