(1)Such buildings or structures together with the lands on which they stand, other than any buildings used primarily as offices or cutcheries referred to in clause (a) of Section 4, as were in the possession of [an intermediary] [Substituted by Act 20 of 1954.] at the commencement of this Act and used as golas, factories or mills, for the purpose of trade, manufacture or commerce or used for storing grains or keeping cattle or implements for the purpose of agriculture and constructed or established and used for the aforesaid purposes before the first day of January, 1946, shall [subject to the provisions of Sections 7A and 7B] [Substituted by Act 20 of 1954.] be deemed to be settled by the State with such [intermediary] [Substituted by Act 20 of 1954.] and he shall be entitled to retain possession of such buildings or structures together with the lands on which they stand as a tenant under the State, subject to the payment of such fair and equitable ground rent as may be determined by the Collector in the prescribed manner:[Provided that in respect of Industrial undertaking fair and equitable rent shall, be determined by the State Government in respect of land or buildings and structures together with lands on which they stand.] [Inserted by Act 17 of 1993 (2.1.84).]
