Section 10(1) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(1)Where no rent is paid in respect of any holding but is payable therefor or where rent is paid in kind or on the basis of an estimate or appraisement of the standing crop, or, on the basis of rates varying with the crop sown or partly in one of such ways and partly in another or other of such ways, or where in lieu of rent some sort of service is rendered, the Settlement Officer, shall, in the manner prescribed, determine the cash value of the rent payable or the service rendered by the tenant concerned :Provided that rent so determined shall not exceed three times the land revenue assessable on the holding according to the incidence of land revenue in the khat in which the holding is situate.
