Section 7(3)(a) in Bengal Tenancy Act, 1885

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(3)(a) in Bengal Tenancy Act, 1885

(a)the circumstances under which the tenure was created, for instance, whether the land comprised in the tenure, or a great portion of it, was first brought under cultivation by the agency or at the expense of the tenure-holder or his predecessors-in-interest, whether any fine or premium was paid on the creation of the tenure, and whether the tenure was originally created at a specially low rent for the purpose of reclamation; and

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Bengal Presidency - Subsection

Section 7(3)(a) in Bengal Tenancy Act, 1885