(vi)Description and extent of lands used for agricultural or horticultural purposes and in the possession of a mortgagee, referred to in clause (c) of sub-section (1) of Section 6, which are found on enquiry to have been in Khas Possession of the outgoing proprietor or tenure holder immediately before the execution of the mortgage bond, together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;
