Section 10 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
10. Commutation of rent.
(1)Where no rent is paid in respect of any holding but is payable therefor or where rent is paid in kind or on the basis of an estimate or appraisement of the standing crop, or, on the basis of rates varying with the crop sown or partly in one of such ways and partly in another or other of such ways, or where in lieu of rent some sort of service is rendered, the Settlement Officer, shall, in the manner prescribed, determine the cash value of the rent payable or the service rendered by the tenant concerned :Provided that rent so determined shall not exceed three times the land revenue assessable on the holding according to the incidence of land revenue in the khat in which the holding is situate.(2)The Settlement Officer shall, in the prescribed manner, inform the zamindars as well as the tenants of the holdings of the rent determined under sub-section (1).(3)The rent determined under sub-section (1) shall be payable with effect from the date fixed by the Commissioner under Section 8 for the enforcement of the proposals as to the land revenue payable by each zamindar.
