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The First Schedule General 1. The provisions of this Schedule and the rates of fees specified therein for occupying a house site in the village or for grazing and pasturing animals in the waste land of such village shall apply to tenants other than sub-tenants: Provided that if, at the commencement of the Act, no such fee is charged in any village or estate from the tenants or any class of them or such fee was charged at a rate lower than that entered in this Schedule, such exemption or lower rate, as the case may be, shall continue in force as heretofore. 2. The fees for grazing and occupying a house-site shall be assessed annually by the tahsildar in the manner prescribed. 3. If any person has not paid grazing fee within six weeks of its becoming due, the tahsildar shall, on the application of the landlord, exclude the animals of such person from the waste-land until he has paid up his arrears.    |
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