86. Decision of issues arising during course of settlement of rents - Where in any proceeding for the settlement of rents under Section 85, any of the following issues arises, namely:-
(a)whether the land is or is not liable to the payment of rent;(b)whether the land although entered in the record-of-rights as being held rent-free, is liable to the payment of rent;(c)whether the relation of landlord and tenant exists;(d)whether the land has been wrongly recorded as part of a particular estate or tenancy or wrongly omitted from the lands of an estate or tenancy;(e)whether the tenant belongs to a class different from that to which he is shown in the record-of-rights as belonging; or(f)whether the special conditions and incidents of the tenancy, or any easement attaching to the land, have not or has not been recorded or have or has been wrongly recorded, the Revenue Officers shall try and decide such issue and settle the rent under Section 85 accordingly.
