7. Any portion of rent payable otherwise than in terms of service or labour shall be deducted from the commuted rent:.
(1)If in any enquiry under sub-section (2) of Section 14, the Tahsildar finds that the rent payable by the tenant includes any payment of money, kind or crop-share besides the rent payable in terms of service or labour, the Tahsildar shall, while commuting the rent payable in terms of service or labour into a cash rent take into account the rent payable in money, kind or crop-share, as the case may be, and determine the cash rent payable by the tenant.(2)Subject to the maximum imposed by Section 11 to the rent so determined shall correspond to the rent payable in respect of similar lands in the neighbourhood of the land the rent of which is commuted.
