7A. [ Procedure of determining fair and equitable rent and ground rent under Rules 5, 6, 7, 7-D and 7-F. [Substituted by Notification No. G.S.R. 119 dated 15.11.1972.]
- For the purpose of determining fair and equitable rent and ground rent in respect of certain lands or buildings deemed to be settled with a proprietor or tenure-holder under Sections 5, 6, 7, 7-D and 7-F, the Collector shall observe the procedure laid down in Rules 7-B to 7(I).]
