Section 6(2) in The Rajasthan Land Revenue (Partition) Rules, 1957
(2)Grove-lands as defined in clause (15) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) should be valued according to the average annual income or other advantages derived therefrom.Rules to give effect to the provision of section 203, Estimate and levy of partition costs.
