(1)Where any person is admitted to or permitted to retain possession of any land as an Asami thereof by any person having a right to so admit or permit him, but no rent is fixed, the Asami or the land holder may, at any time during the period of occupation or within three years after the expiry of this period, instituted a suit for fixation of rent.(2)In any such suit the plaintiff may, subject to the law of limitation, ask for a decree for the arrears of rent.(3)The rent decreed in any such suit, shall be the rent payable in the years previous to the year of admission, permission or accrual of asami rights, or if no rent was payable in such year, it shall be fixed at the prevailing village rate of rent applicable to the land, subject to the maximum laid down in section 88.
