The Settlement-officer may make, on behalf of malik-makbuzas or other like holders of land, such a sub-settlement as shall secure to them from the malguzars of the mahal their existing rights; and may provide that, in addition to the landrevenue payable by them, they shall pay to the malguzars such percentage thereon, not exceeding twenty per cent., as may in his opinion be sufficient to compensate the said malguzars for their responsibility in respect of the land-revenue, and to provide for the fees of lambardars and mukaddams.Open in Lexace · Ask the AI about this section
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