Section 42(2) in West Bengal Estates Acquisition Act, 1953
(2)[ When an intermediary is entitled to retain possession of any land 3omprised in a tea garden under clause (f) of sub-section (1) as read with sub-section (3) of section 6, the Revenue Officer shall determine the rent payable in respect of such land in the following manner, that is to say(a)for land under cultivation of tea or covered by factories, office buildings or quarters for labourers of the tea garden, at twice the average rate of rent paid for the highest class of agricultural lands in the vicinity, subject to a maximum of Rs. 6.50 per acre,(b)for land under cultivation of cardamom, at Rs. 15 per acre,(c)for land under cultivation of any other crop, at one and a half times the average rate of rent paid for the average class of agricultural lands in the vicinity,(d)for land under hats or markets, at the average rate of rent paid for the highest class of agricultural lands in the vicinity, plus an amount equivalent to 50 per centum of the net profits from such hats or markets, and(e)for any other land, at the average rate of rent paid for the average class of agricultural lands in the vicinity.][Sub-section (2) Inserted by Section 10(2) of the West Bengal Estates Acquisition (Amendment) Act, 1964 (West Bengal Act 22 of 1964).]
