Section 29 in The West Bengal Non-Agricultural Tenancy Act, 1949
29. Order for estimate of fair and equitable rents of non-agricultural lands and preparation of a settlement rent-roll. -
When an order has been made under section 27 in respect of any [district] [Word substituted for the words 'local area, estate or tenure' by W.B. Act 8 of 1974.] or part thereof of which a settlement of land revenue is being or is about to be made, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make an order directing the Revenue Officer, after recording under [sub-section (2) of section 27] [Words, figures and brackets substituted for the word and figures 'section 28' by W.B. Act 8 of 1974.] those particulars which are relevant and after publication of the draft of the record-of-rights-(a)to estimate fair and equitable rents for non-agricultural tenants of every class in accordance with the provisions of this Act, and(b)to estimate the rental value for all or any non-agricultural lands which are held khas by a landlord,in such [district] [Word substituted for the words 'local area, estate or tenure' by W.B. Act 8 of 1974.] or part thereof, and then to prepare in the prescribed form and manner a settlement rent-roll in which the rents and rental values so estimated together with such other particulars as may be prescribed shall be specified.
