Section 8(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(b)[ for the agricultural year 1952-53 and each of the [six succeeding agricultural years] [Substituted by Rajasthan 13 of 1954.]-(i)in the case of jagir lands the annual rental income of which as determined under section 6 or section 7, exceeds five hundred rupees but does not exceed five thousand rupees, one-sixteenth of such rental-income or the amount of the tribute which was payable by the jagirdar for the agricultural year 1950-51, whichever is greater;(ii)in the case of jagir lands the rental income of which as determinated under section 6 or section 7 exceeds five thousand- rupees, one-eighth of such [annual rental-in-come] [Substituted by Rajasthan 17 of 1955.] or the amount of the tribute which was payable by the jagirdar for the agricultural year 1950-51, whichever is greater.
