- All rents which are not ture economic rents, and are not based on the prevailing rent rate or the average rate actually paid on any class of land, shall be excluded by the Revenue-officer from his calculations as abnormal. Thus the following rents shall be considered abnormal :-(a)rents consisting of the land revenue, with or without a small additional payment as proprietary fee, unless the land-revenue is high and the land poor ;(b)privileged rents paid by relations, friends, dependants or persons discharging religious duties ; and(c)rents unduly inflated by jealousy or special local or personal conditions of a transitory character, rents so exorbitant as to be no index of the real letting value of land and rents in which other factors such as mortage money enter.The Revenue-officer shall scrutinize cash rents carefully in each village as it comes under inspection. He shall, satisfy himself that they have been correctly recorded, and shall then decide what rents shall be eliminated as abnormal.
