Section 6 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
6. [ Other matters to be considered in determining value of improvement. - In addition to the matters, mentioned in Section 24 of the Act, the Sub-divisional Officer shall, in determining the value of any improvement take into consideration any money or manual labour contributed by the tenant for the making of the improvement.] [Substituted by Notification No. 11089/BR, dated 5-9-1959, Published in Rajasthan Gazette, Part IV-C, dated 10-12-1959.]
