- Where a superior land-owner is entitled to receive in respect of any land from an inferior land-owner dues in kind or in cash of fluctuating quantity or amount, the Collector may -(a)on the application of both land-owners ; or(b)with the previous sanction of the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.], on the application of either of them ;commute those dues into a fixed percentage of the land-revenue payable by the inferior land-owner in respect of the land.
