40. Assessments payable by Girasdars on Gharkhed and land allotted under Chapter IV.
- A Girasdar specified in column 1 of the Third Schedule shall be liable to pay to the Government as land revenue on the land held by him as Gharkhed or the land allotted to him under the provisions of Chapter IV at the rates and for the periods shown in the corresponding entry in column 2 thereof.
