7. [ Determination of fair and equitable rent under Sections 7, 7-D and 7-F. [Substituted by Notification No. G.S.R. 119 dated 15.11.1972.]
- In determining fair and equitable ground rent. -(i)payable by a proprietor or tenure-holder under Section 7 in respect of lands on which buildings or structures other than buildings used primarily as office or Kutcheries and, or(ii)payable by the owner of an industrial undertaking who is a settlee as mentioned in Section 7-D or Section 7-F in respect of lands and buildings or structures therein, which are the subject-matter of such settlement, the Collector shall have regard to the average rate of rent payable by tenants for lands, buildings or structures of a similar description and with similar advantages in the vicinity:Provided that if no lands, buildings or structures of similar description and with similar advantages be available in the vicinity of the lands, buildings or structures of the class mentioned in clause (ii), the Collector shall determine fair and equitable ground rent on the basis of the average rate of rent prevailing in other parts of the town or village in which the concerned land belonging to the industrial undertaking is situate.Explanation. - The expression 'average rate of rent' shall mean the average of money rents which where paid for lands of a similar description and with similar advantage in the vicinity.]
