Section 114 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
114. Procedure in publishing and sanctioning rent-rates
(1)The Rent Rate Officer shall publish in such manner as may be prescribed the proposals and records made by him under the forgoing sections and shall receive and consider any objection which may be made in respect of such proposals and records.(2)When such objections, if any has been considered and disposed of according to the prescribed procedure, the Rent Rate Officer shall submit the proposals and records made by him after such modifications, if any, as he may think fit, to the Board.(3)On receipt of the proposals and records submitted by the Rent Rate Officer under sub-section (2), the Board may approve or vary such proposals after such inquiry as it may deem fit, and shall submit them for the sanction of the State Government.(4)The State Government may sanction the proposals with or without modification or may return to the Board for reconsideration.(5)The rent-rates finally sanctioned by the Sate Government shall be sanctioned rent-rates for the area in question until altered or revised in accordance with law.Determination of rent
