44. Raiyat entitled to a lease - Every Raiyat shall be entitled to receive from his landlord a lease containing the following particulars, namely :-
(a)the quantity and boundaries of the land comprised in his holding and where fields have been numbered in a Government survey the number of each field;(b)the amount of yearly rent payable for such land;(c)the instalments in which the rent is to be paid;(d)if the rent is payable wholly or partially in kind, the proportion or quantity of produce to be delivered, and the time and manner of delivery; and(e)any special conditions of the lease.
