Section 26(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)Income of forest shall be calculated on the basis of the annual records maintained in the Forest Department and by the Intermediary for the period of 20 agriculture years immediately preceding the date of vesting. In case no records of such income are available in the Forest Department or with the Intermediary, the Compensation Officer shall determine the average income from Forests after making such enquiries as he may deem fit.
