(xiv)"rent" means whatever is lawfully payable or deliverable in money or kind by a tenant to his landlord on account of the use or occupation of the land held by the tenant; and "rent payable in kind" means, in money, the amount which would be determined as the rent if a commutation were made under Section 40, sub-section (4), of the [Bengal Tenancy Act, 1885;] [This Act is now known as the Bihar Tenancy Act, 1885.]
