Section 5(4) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(4)The statement furnished by a landowner under sub-section (1) may be used against him for the purpose of determining the compensation, payable to the landowner, if the estate is acquired under this Act or under any other law for the time being in force.Chapter-III Khatedari Rights of Tenants in Landowners' Estates
