Section 29 in Telangana Jagirdars Debt Settlement Act, 1952
29. In certain cases rent may be charged in lieu of profits.
- Where any mortgaged property is in the possession of the mortgagee or his tenants other than the mortgagor and the Board is unable to determine what profits have actually been received, it may fix a fair rent for such property and charge to the mortgagee such rent as profits for the purpose of section 28.
