114. Commencement and effect of commutation - (1) When the commutation of any praedial conditions is settled under this Chapter, for any local area or estate, tenure or part thereof, the settlement shall take effect from the beginning of the agricultural year next after the final publication of the record.
(2)The amount determined by a Revenue Officer under this Chapter to be payable by a tenant in commutation of praedial condition shall be deemed to be part of the rent payable by the tenant and shall be recoverable accordingly.
