11. Special Commissioner to hear application with assessors.
- Upon the day which shall have been appointed by Special Commissioner for the attendance of the parties and assessors as herein (before) is provided, the Special Commissioner shall, with the assistance of any assessors who may have been within the time hereinbefore respectively in that behalf mentioned, duly nominated as aforesaid, and who may be present, and, if there be no such assessors, then without such assistance, proceed to consider and determine the amount of rent fairly and equitably to be payable in commutation of the conditions and services other than rent to which such tenure may be subject.
