- If a lease or licence granted under these rules is set aside or modified in appeal, or revision and if the assignee having possession of the land under such lease or licence has to vacate the same by reason of its being set aside or modified he shall be liable to pay to Government, for the period he was in possession the proportionate rent, according to the terms of the lease or licence set aside or modified, together with the value as determined by the Tahsildar, of the trees, if any, destroyed or appropriated by him.Appeals and Revisions
