24. Obligation of occupancy-Raiyat to pay rent - An occupancy-Raiyat shall pay rent for his holding at a fair and equitable rate.
[24A. Division of holding by partition and distribution of rent thereof. - (1) When an occupancy holding has been the subject of partition by an order of a Court otherwise,-(a)the division of the said holding made in accordance with such partition shall be binding on the landlord;(b)if notice in writing of the partition and the distribution of the rent has been served on the landlord in the prescribed form and in the prescribed manner, such distribution of the rent shall be binding on the landlord :Provided that the landlord may, if he objects to such distribution by an order of a Court or otherwise, if the parties to the distribution of the rent of the holding.(2)When an occupancy holding has been the subject of partition by an order of a Court or otherwise, if the parties to the partition are unable to distribute the rent of the holding by agreement, any of them may apply to the Deputy Commissioner to distribute the rent of the holding.(3)(a)On receipt of an application under the proviso to clause (b) of subsection (1) or under sub-section (2), the Deputy Commissioner shall serve on the parties interested, other than the applicant, a notice of the date on which he intends to hear the application.Explanation. - For the purpose of this clause, the landlord shall be deemed to be a party interested in an application under sub-section (2).(b)After serving the notice required by clause (a) and hearing the parties and holding such inquiry as he thinks fit, the Deputy Commissioner shall distribute the rent of the holding in such manner as he considers fair and equitable and his decision shall be final.(4)The order of the Deputy Commissioner under sub-section (3) shall take effect on an application under the proviso to clause (b) of sub-section (1) from the date of the partition and, on an application under sub-section (2) from such date as the Deputy Commissioner may specify in his order.(5)The Deputy Commissioner shall have power to award costs to any party to any proceeding under this Section, and any sum ordered to be paid as costs shall be recoverable from the party by whom it is payable as a public demand payable to the Deputy Commissioner.(6)The Deputy Commissioner shall pay any sum recovered as costs by him under sub-section (5) to the party to whom such costs are payable.]Enhancement of Rent
