7J. [ Procedure for settling fair and equitable rent in any area where record-of-rights is being prepared under Chapter X of Act 8 of 1885. [Inserted by Notification No. 1644, L.R. dated 24.2.1960.]
- In any area where the record-of-rights is being prepared under Chapter X of the Bihar Tenancy Act, 1885, the fair and equitable rent or gound-rent of any land payable under Sections 5, 6 or 7 may, notwithstanding anything contained in Rules 5 to 7 and Rules 7-A to 7-I be settled under Section 109-C of the said Act.]
