- In the case of an assignee of land revenue referred to in clause (v) of sub-rule (1) of Rule 41, the land revenue in respect of his estate for the purpose of assessing rehabilitation grant shall be deemed to be-(i)if the estate was situate in permanently settled areas, sum computed at 30 percent of the gross assets calculated under Chapter III of the Act, and(ii)if the estate was situate in a temporary settled area, a sum computed at 35 per cent of such gross assets.][90[E] [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]. The provision of Orders I to XV and Orders XXVI, XXXI and XXXII of the First Schedule to the Code of Civil Procedure 1908, and the Rules added to the said Orders by the Allahabad High court in so far as they relate to suits for immovable property shall apply to the Court of the Rehabilitation Grants Officer.]
