Section 117C(7) in The Bombay Land Revenue Code, 1879
(7)Rental value. - "Rental value" means the consideration (including premia, if any, or any sum of money paid or promised, or a share of crops, [* *] [The words 'or service' were deleted, by Bombay 28 of 1956, section 4(5).] or any other thing of value rendered periodically or on specified occasions) for which land is or could be leased for a period of one year for its most advantageous use.
