- An Asami shall be liable to pay such rent as may be agreed upon between him and his land-holder or the Gaon sabha, as the case may be, subject to the condition that it shall not exceed one fifth of the produce of the land or [four times the land revenue payable for the land held by the Asami, whichever is less.] [Substituted by Act 4 of 1959, sec 14 for "if the rent is paid in cash its equivalent value"]
