Section 18 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
18. Basis of calculation of the extent of land held by founder of a trust.
- Where, under the terms of trust, any interest either in the land in respect of which a trust is created, or in the income from such land, is reserved in favour of the founder of such trust, or of any other person, the Sub-Divisional Officer shall declare the extent of land which bears to the total extent of land in respect of which the trust is created, the same proportion as such interest bears to the total interest in such land or the income therefrom. The extent of the land so declared shall, with effect from the date of such declaration, be deemed to be held by the founder or such other person and shall be taken into account in calculating the extent of the land held by him.
