Section 52(c) in West Bengal Estates Acquisition Act, 1953
(c)[ in cases where he was liable to pay rent wholly in kind or partly in kind and partly in cash, then, notwithstanding anything contained in clause (c) of section 5, such rent as may be assessed in accordance with the [provisions of section 40; and ] [Clause (c) added by Section 11(ii) of the West Bengal Estates Acquisition (Amendment) Act, 1963 (West Bengal Act 22 of 1963).]]
