- The land revenue payable by Bhumidhar shall be determined as follows-(1)Where he is declared as such under Section 11, in accordance with Clause (1) of sub-rule (a) of Rule 6-B.(2)Where he is declared as such under Section 13, in accordance with Clause (1) of sub-rule (b) of Rule 6-B.(3)Where a person is admitted to land as Bhumidhar or acquires Bhumidhari rights after the commencement of the Act in accordance with sub-section (9) of Section 14.(4)Where he is declared as such under Section 15 of the Act, in accordance with Rules 12 and 13.(5)Where he is declared as such under sub-section (4) of Section 74, in accordance with that section.
