(1) Where a tenant, other than a non-occupancy tenant, has heretofore paid his rent by batai , or partly by bighori and partly by batai , he may, apply to the sub-divisional officer to commute his rent paid by batai into bighori . (2) The sub-divisional officer shall, in accordance with the table of rates prepared in the prescribed manner, declare the bighori which such tenant shall be liable to pay.Open in Lexace · Ask the AI about this section
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