46. Ascertainment and commutation of praedial conditions.
- Where a commutation of praedial conditions is being made under an order issued under Section 106, in the course of the preliminary inquiry into the rates of rent prevailing in the village, the Revenue-officer shall also ascertain the praedial conditions to which each class of tenants in the village is subject, and shall record a finding showing what praedial conditions, if any, are renderable by the general body of tenants, and their cash value, and shall prepare a statement in the form contained in Schedule II.The cash value of praedial conditions, as commuted by the Revenue-officer under Section 111 of the Chota Nagpur Tenancy Act, 1908 shall be recorded separately from the rent in the khatian and included in the total rent payable by raiyats. In the case of tenure-holders, the commuted value of praedial conditions will be entered in the khewat.In ascertaining and commuting praedial conditions, the Revenue-Officer shall be guided by the provisions of Section 111 of the Chota Nagpur Tenancy Act, 1908 special regard being given to the proviso to.Section 105(3). Any praedial conditions which are by custom or contract already payable in cash shall still be treated as subject to the proviso to Section 105(3) of the Chota Nagpur Tenancy Act, 1908.
