(iv)If an outgoing proprietor or tenure-holder or industrial undertaking of an estate or tenure vested in the State fails to file an application in Form K under sub-rule (i) or (ii), Collector may, of his own motion, take such action as may be deemed necessary for obtaining complete and accurate information for the purpose of determining fair and equitable rent and ground-rent, under Sections 5, 6, 7, 7-D and 7-F.]
