Section 6B(a) in The Bengal Patni Taluks Regulation, 1819
(a)the provisions of section 88 of the Bengal Tenancy Act, 1885, shall apply mutatis mutandis, to the distribution of rent payable in respect of a patni taluk with the substitution of the words "fifty rupees" for the words "two rupees" in the proviso (b) to sub-section (2) of the said section ;
