Section 16(7) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(7)The allotment of land shall be subject to the payment of rent at sanctioned rent rate applicable to the land:Provided that if the existing assessment of the land is at the rate applicable to uncultivated land, the allottee shall have to pay rent at the rate applicable to the lowest class of cultivated land to which it will on cultivation belong.
