7. Buildings together with lands on which such buildings stand in the possession of intermediaries and used as golas, Factories or mills to be retained by them on payment of rent.
(1)Such buildings or structures together with the lands on which they stand, other than any buildings used primarily as offices or cutcheries referred to in clause (a) of Section 4, as were in the possession of [an intermediary] [Substituted by Act 20 of 1954.] at the commencement of this Act and used as golas, factories or mills, for the purpose of trade, manufacture or commerce or used for storing grains or keeping cattle or implements for the purpose of agriculture and constructed or established and used for the aforesaid purposes before the first day of January, 1946, shall [subject to the provisions of Sections 7A and 7B] [Substituted by Act 20 of 1954.] be deemed to be settled by the State with such [intermediary] [Substituted by Act 20 of 1954.] and he shall be entitled to retain possession of such buildings or structures together with the lands on which they stand as a tenant under the State, subject to the payment of such fair and equitable ground rent as may be determined by the Collector in the prescribed manner:[Provided that in respect of Industrial undertaking fair and equitable rent shall, be determined by the State Government in respect of land or buildings and structures together with lands on which they stand.] [Inserted by Act 17 of 1993 (2.1.84).](2)If the claim of such [intermediary] [Substituted by Act 20 of 1954.] as to the possession over such buildings or structures, or lands on which they stand or as to the extent of such buildings, structures or lands is disputed by any person within three months from the date of vesting the Collector shall make inquiry in the matter as he deems fit and pass such order as may appear to him to be just and proper.(3)Where a building or structure, constructed by [an intermediary] [Substituted by Act 20 of 1954.] in his estate or tenure after the first day of January, 1946, is used for the purposes mentioned in sub-section (1), the [intermediary] [Substituted by Act 20 of 1954.] shall be entitled to retain the possession of such building or structure, together with the land on which it stands as a tenant under the State, subject to the payment of the rent as provided in sub-section (1), if and only if the State Government is satisfied that such building or structure was not constructed or used for the aforesaid purposes with the object of defeating any provisions of this Act.
