(vii)[ Description and extent of buildings or structure together with the lands on which they stand, other than any buildings used primarily as office or Cutchery, referred to in sub-section (1) of Section 7 or Section 7-D or Section 7-F, which are found on enquiry to have been in possession of the outgoing proprietor or tenure-holder or as the case may be of the industrial undertaking or other industrial unit of the vested estate, at the commencement of the Act and sub-section (1) of Section 7-D or Section 7-F before the 1st day of January, 1946, together with the average rate of ground-rent which the Enquiry Officer considers to be fair and equitable.] [Substituted by Notification No. G.S.R. 119, dated 15.11.1972.]
