Section 9(1) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
(1)In the case of immovable property by taking into consideration:(a)the bonafide sales and leases of the property in question during the preceding 12 years:(b)the bonafide sales and leases of similar property in the neighbourhood during the preceding 12 years; and(c)the valuation of the property in question by a suitable person appointed as a valuer by it.
