Section 6 in The Rajasthan Land Revenue (Partition) Rules, 1957
6.
Un-cultivated land (with the exception of new fallow or Parat Jadid which unless situated in a precarious tract should be valued like Khatedari tenancy) should ordinarily be divided on the basis of area in proportion to shares, but if such division impairs the fairness of the partition or is considered undesirable for any other reason, it may be divided on the basis of valuation on the lines indicated below:-(1)Old fallow (Parat Qadeem), culturable waste (Banjar), tanks, barren lands, village track etc. should ordinarily be valued at the rate of the soil class next lower to that in which it has been placed, but to suit particular cases, the rate may be modified according to the average annual income or other advantages derived from it. and to the possibility of its being brought under cultivation. If such land has been placed in the lowest soil class, the rate may be suitably reduced.(2)Grove-lands as defined in clause (15) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) should be valued according to the average annual income or other advantages derived therefrom.Rules to give effect to the provision of section 203, Estimate and levy of partition costs.
