Section 3 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
3. Liability of estates to pay land revenue.
(1)Every estate shall be liable to the payment of land revenue to the Government as from the 1st day of April, 1963 and till the day immediately preceding its acquisition.(2)The amount of land revenue payable in respect of any estate of a landowner shall be assessed by the Collector in the manner hereinafter provided in this chapter.(3)The amount of the land revenue payable under sub-section (1) shall be equal to one-forth of the rental income from the estate as determined in accordance with the provisions of sections 4 and 5.
