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Fee for occupation of house-site 4. A landlord shall provide a tenant with a house-site of reasonable dimensions, preferably in the village abadi. Explanation.-For the purposes of this paragraph "reasonable dimensions" shall ordinarily mean- (a) in the case of a tenant who has a residential house in the village, the present site of his house; and (b) in the case of a tenant who has no such house, 800 square yards. 5. No premium shall be charged for providing any house-site, and the fee to be charged therefor shall not exceed one anna per 100 square yards per year.    |
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