- The landlord of an under-raiyat holding at a money-rent shall not be entitled to recover rent exceeding the rent which he himself pays by more than the following percentage of the same, namely:(a)when the rent payable by the under-raiyat is payable under registered lease or agreement - fifty percent; and(b)in any other case - twenty-five per cent;Provided that, if the landlord be a bazyaftidar, the said percentages shall be calculated with reference to the average of cash rent which is paid by occupancy-raiyats for similar land in the village, and not with reference to the rent which the bazyaftidar himself pays.
