Section 9 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
9. Manner of determining of market value for purposes of Rule 8.
For purpose of rule 8, the market value of the debtor's movable and immovable properties shall be determined by the cowl in the manner specified below:(1)In the case of immovable property by taking into consideration:(a)the bonafide sales and leases of the property in question during the preceding 12 years:(b)the bonafide sales and leases of similar property in the neighbourhood during the preceding 12 years; and(c)the valuation of the property in question by a suitable person appointed as a valuer by it.(2)In the case of movable property by taking into consideration the value of the property in question made by a person appointed as valuer and also by questioning the parties concerned and by making such other enquiry as it may deem fit.(3)In the case of lands other than lands which under any law for the time being in force are not transferable or alienable except with the previous sanction of Collector or the State Government by taking into consideration:(a)the bonafide sales and leases of the land in question during the preceding 12 years, if any;(b)the bonafide sales and leases of similar lands in the neighbourhood during the preceding 12 years: and(c)After ascertaining the valuation of the lands question from the Tehsildar of the Tehsil concerned.
