- All land situated in the Family domains shall be liable to the payment of such rate as the [State Government] [Substituted by the ALO 1950 for 'Provincial Government' which had been Substituted by the ALO 1937 for 'Local Government'.] may declare by [notification] [See Notification No. 591-1-597-B, dated March 5, 1907, in Gazette 1907, Part I. page 768.] in the [Official Gazette] [Substituted by ALO, 1950 for 'Gazette'.] to be payable, not exceeding-(a)five per cent on the annual value in the case of the land of a tenant at fixed rates, a rent-free tenant, and an inferior proprietor cultivating his own land;(b)three and a half per cent on the annual value in the case of every other tenant.
