7G. Fixation of fair and equitable rent or ground rent under Rules 5, 6 and 7.
- The Collector shall consider the report of enquiry held under Rule 7-E or 7-F and pass an order fixing the fair and equitable rent or ground rent under Rules 5, 6 and 7, as the case may be, if it is proved to his satisfaction that -(i)The homesteads referred to in the proviso to sub-section (1) of Section 5 were used by the outgoing proprietor or tenure-holder for the purpose of letting out on rent;(ii)the lands referred to in sub-section (1) of Section 6 were in Khas possession of the outgoing proprietor or tenure-holder on the date of vesting;(iii)the proprietor's private lands or privileged lands or other lands let out under a temporary lease referred to in clauses (a) or (b) of subsection (1) of Section 6, were in the possession of such temporary lessee on the date of vesting;(iv)the lands in the possession of a mortgagee, referred to in clause (c) of sub-section (1) of Section 6, were in the possession of such mortgagee on the date of vesting.(v)[ The buildings or structures together with the lands on which they stand referred to in sub-section (1) of Section 7, or in Sections 7-D and 7-F, which were in Khas possession of the outgoing proprietor or tenure-holder or industrial undertaking or other industrial unit of the vested estate, at the commencement of the Act, and were used by such proprietor or tenure-holder or industrial undertaking or other industrial unit as Golas, factories, or mills or for other purposes referred to in sub-section (1) of Section 7 or Section 7-D or Section 7-F before the first day of January, 1946.] [Substituted by Notification No. G.S.R. 119 dated 15.11.1972.]
