Section 23 in The Hyderabad Agricultural Debtors Relief Act, 1956
23. In certain cases rent may be charged in lieu of profits.
- Where any mortgaged property is in the possession of the mortgagee or his tenants other than the mortgagor and the Court is unable to determine what profits have actually been received, it may fix a fair rent for such property and charge to the mortgagee such rent as profits for the purpose of section 2 :Provided that, if it be proved that in any year there was any suspension or remission of rent or land revenue of such land under provisions of the Hyderabad Land Revenue Act, 1317 Fasli, an abatement of the whole or part of such amount may be allowed for the year.
