(1)The fair and equitable rent determined under Section 27 shall be payable-(a)if the landlord is a raiyat or land-holder, to the person immediately under whom such raiyat or land-holder was holding the land; and(b)in any other case, to the immediate land-holder.Explanation - For the purpose of Clause (b) the term "land-holder" shall include Government.(2)Arrears of revenue ceases or other dues to Government, if any, by the date with effect from which the tenant becomes a raiyat in pursuance of certificates issued under Section 29 in respect of the lands covered by such certificates shall be payable by the persons who were liable for such dues by the said date.
