Section 14(8) in The Delhi Lands Reforms Act, 1954
(8)In this section the expression rent deemed to be payable means(i)Where the rent is paid in kind, or is based on an estimate or appraisement of standing crops or on rates varying with the crops sown or partly in one of such ways and partly in another or other of such ways, the rend shall be deemed to be an amount, which the average value of the landlord share of the crops grown in the preceding five years, subject to such rules as may be prescribed and(ii)Where there was no rent payable or fixed for the holding or area concerned or part thereof, or where it was held rent-free or at favorable rate of rent, the rent for the said area shall be calculated at the prevailing village rate of rent.(iii)[Where it is not possible to ascertain the crops grown in the preceding five years, the rent shall be calculated at the prevailing village rate of rent] [Substituted by Delhi Act 16 of 1956, section 8].
