Section 40(3) in The Ajmer Tenancy and Land Records Act, 1950
(3)The collector, after deciding the objections filed, shall, if he finds the applicant entitled to acquisition, assess the amount of --(a)compensation on account of the holding which shall be twelve times the annual rental value of such holding, calculated at sanctioned rates applicable to hereditary tenants ;(b)compensation for any improvement, if any, made by the landlord on such holding ; and(c)the revenue payable on such holding in the manner prescribed ; andpass an order that, on payment of such compensation within the period allowed by the collector, the tenant shall become the biswadar of his holding and shall be liable to pay the revenue assessed thereon.
