Section 8(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(iii)the Government may direct that for the purposes of clauses (b) and (c) of this section, the rental income of any jagir land for all or any of the agricultural year mentioned in those clauses shall be determined or determined on the basis of the rental income which actually accrued to the jagirdar from the jagir land in such year or years, as the case may be],
