Section 46(c) in The Estates Partition Act, 1897

[Cites 0, Cited by 0] [Section 46] [Entire Act]

(c)the rent then payable for all rent-paying lands-

(i)as stated by the landlord;

(ii)as stated by the tenant; and

(iii)as taken by the Deputy Collector for the purposes of the partition; and

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