Section 52(a) in West Bengal Estates Acquisition Act, 1953
(a)in cases where he was paying rent for the lands comprised in the holding and held by him immediately before the date of vesting (hereafter in this proviso referred to as the holding lands),(i)if he retains all the holding lands, the same rent as he was paying therefor immediately before the date of vesting, and(ii)if the land retained by him forms part of the holding lands, such rent as bears the same proportion to the rent which he was paying for the holding lands immediately before the date of vesting as the area of the land retained by him bears to the area of all the holding lands;
