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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(b) in The Bengal Rent Settlement Act, 1879

(b)If the Settlement-officer finds the tenure to be so binding, the rent recorded as demandable from such under-tenant shall in no case be higher than an amount which shall be ten per cent, below the aggregate of the rents recorded as payable to him from the subordinate under-tenants and raiyats and whose holdings fall within his tenure.