- Whether any lands of bhuinhari tenure are held subject to any conditions or services other than or besides the payment of a rent in money, it shall be lawful for the bhuinhari tenants of such lands, or for any person who may have the immediate right receiving the rents and services issuing from such lands (provided such mentioned person has such right in perpetuity), or if there be no such person other than the Zamindar then for the Zamindar to apply in writing to the Special Commissioner for the commutation of all such conditions and service other than or besides the payment of a rent in money.
