Section 40 in West Bengal Estates Acquisition Act, 1953
40. [ Raiyat paying rent in kind, etc.1f, in respect of a holding, a raiyat pays rent wholly in kind or partly in kind and partly in cash, the Revenue Officer shall assess as rent for the land comprised in the holding,
(a)where the raiyat pays rent wholly in kind, an amount calculated at the rate of nine rupees per acre, and(b)where the raiyat pays rent partly in kind and partly in cash, an amount calculated at the prevailing average rate of cash rent for lands of similar description and with similar advantages in the vicinity or at the rate of nine rupees per acre, whichever is less, and record such rent in the record-of-rights.Explanation.In this section 'rent in kind' includes rent which is the cash equivalent of a specified portion of the produce.][Section 40 Substituted by Section 17 of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961) (with retrospective effect) for original section.]
