Section 28 in Assam (Temporarily Settled Areas) Tenancy Act 1971
28. Maximum rate of rent.
- The maximum rate of rent payable by an occupancy or non-occupancy tenant shall be as follows"(a)in case of cash rent, not exceeding 3 times of the land revenue payable for such land; and(b)in case of crop-rent, a rate of rent not exceeding one-fifth of the produce of the principal crop grown in each agricultural year :Provided that where the crop fails due to natural calamities and/or payment of the crop share is not possible due to circumstances beyond the control of the tenant, a sum equal to double of annual land revenue payable by his immediate landlord for such holding shall be fair rent :Provided further that a tenant desiring to pay his rent in cash in lieu of crop-rent may, after giving a written notice of not less that 30 days to the landlord, pay the money value of the crop deliverable by him to his landlord, computed on the basis of the market value of the principal crop prevailing at the time of harvesting at the locality concerned.
