Section 22 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
22. Determination of annuity in perpetuity under clause 6 of the schedule.
(1)On receipt of a statement of claim in [Form F] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] for an annuity perpetuity under clause 6 of the schedule to the Act, the Collector shall issue a notice in [Form 'G'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.].(2)The notice shall be served in accordance with rule 28, and a copy of the notice shall also be served on the landowner who made the grant in respect of which the annuity is claimed.(3)On receipt of objections, if any, or on the expiry of the period of notice, the Collector shall proceed to determine the amount of annuity in perpetuity payable in accordance with the provisions of clause 6 of the Schedule to the Act, and necessary deductions shall be made from the amount of compensation to be paid to the landowner who made the grant.(4)For determining the amount of annuity in perpetuity [Form 'E'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] may be used. The amount of annuity in perpetuity shall be equal to the amount arrived at by deducting the grand total of the deductions to be made from the grand total of the gross income for the basic year determined under clause 2 of the schedule to the Act.(5)A certificate for the payment of the annuity in perpetuity shall be issued in [Form 'H'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.].
