Section 52(b) in West Bengal Estates Acquisition Act, 1953
(b)in cases where he was liable to pay rent but was not paying any rent for the holding lands immediately before the date of vesting on the ground that the rent payable by him therefor was not assessed, such rent as may be assessed, mutatis mutandis, in accordance with the [provisions of section 42; [ xxx ] [The words "provisions of section 42; and Substituted by Section 11(i) of the West Bengal Estates Acquisition (Amendment) Act, 1963 (West Bengal Act 22 of 1963) for the words and figures provisions of section 42.] ]
